Section 2(1) in The Provincial Insolvency Act, 1920
(1)In this Act, unless there is anything repugnant in the subject or context,(a)creditor includes a decree-holder, debt includes a judgment-debt, and debtor includes a judgment-debtor;(b)District Court means the principal Civil Court of original jurisdiction in any area outside the local limits for the time being of the Presidency-towns [* * *] [The words "the towm of Rangoon and the limits of the ordinary original civil jurisdiction of the Court of the Judicial Commissioner of Sind as defined in Section 2 of the Presidency-towns Insolvency Act, 1909" . The first four words omitted by A.O.1937 and the remainder as amended by Act 39 of 1926, Section 2 and Sch.was omitted by A.O.1948.];(c)prescribed means prescribed by rules made under this Act;(d)property includes any property over which or the profits of which any person has a disposing power which he may exercise for his own benefit;(e)secured creditor means a person holding a mortgage, charge or lien on the property of the debtor or any part thereof as a security for a debt due to him from the debtor; and(f)transfer of property includes a transfer of any interest in property and the creation of any charge upon property.
