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State of Odisha - Section

Section 9 in The Orissa Civil Courts Act, 1984

9. Power to fix local limits of jurisdiction of Courts.

(1)The State Government, may in consultation with the High Court and by notification, fix and alter the local limits of the jurisdiction of any Civil Court established under this Act.
(2)If the same local jurisdiction is assigned to two or more [Civil Judge, (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] or two or more [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] the District Judge may, subject to any general or special orders of the High Court, assign to each at them such civil business cognizable by the [Civil Judge, (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] or [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.], as the case may be, as he thinks fit :Provided that a decree or order passed by the [Civil Judge, (Senior Division))] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] or [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] shall not be invalid by reason only of the case in which it was made having arisen wholly or in part in a place beyond the local area of which the civil business is assigned by the District Judge, if the place is within the local limits fixed by the State Government under Sub-section (1).
(3)A Judge of a Court of Small Causes appointed to be also a [Civil Judge, (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] or [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] shall be deemed to be a [Civil Judge, (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] or [Civil Judge, (Junior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] as the case may be, for the purposes of this section.