Section 2(3) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(3)"Court" means the court of the Civil Judge (Senior Division), having ordinary jurisdiction in the area where the debtor ordinarily resides, and if there is no such Civil Judge, the court of the Civil Judge (Junior Division), having such jurisdiction and includes any court to which an application may be referred for disposal under section 11;
