18. Establishment of a [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] for two or more districts.
(1)Notwithstanding anything in this Act, the Government may, after consultation with the High Court, by notification, establish a [Court of a Senior Civil Judge] [Substituted by Act No. 29 of 1997.] for such area comprised within the limits of the jurisdiction of two or more District Courts as may be specified in the notification.(2)A [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] appointed for the Court established under sub-section (1) shall hold the Court at such place within the jurisdiction of each of the said District Courts and for such period as the High Court may, from time to time, appoint.(3)The local limits of the jurisdiction of [the Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.], when it is sitting at any such place, shall be the same as those of the District Court concerned, but [the Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] shall not entertain any original suit, appeal or proceeding but shall try or dispose of only such suit, appeal or other proceeding as may be transferred to it by the District Court concerned by or under this Act or any other law.(4)An appeal from the decree or order of [the Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] in a suit or proceeding so transferred shall, where it lies to a District Court, lie to the District Court which transferred the suit or proceeding.
