14. Extent of original jurisdiction of District or [Civil Judge (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.].
- Save as otherwise provided by any enactment for the time being in force the jurisdiction of a District Judge or [Civil Judge, (Senior Division)] [Substituted vide Orissa Gazette Extraordinary No. 1647/21.12.1993-Notification. No. 16063-Legis./20.12.1993.] extends subject to the provisions of Section 15 of the Code of Civil Procedure, 1908 (5 of 1908) to all original suits for the time being cognizable by Civil Courts.
