Section 2 in The Chennai City Civil Court Act, 1892
2. Definitions.
- In this Act, unless there is something repugnant in the subject or context,-(1)"City Courts" means the Court established under the next following section;(2)"City of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.]" means the area within the local limits for the time being of the ordinary original civil jurisdiction of the High Court;(3)"High Court" means the High Court of Judicature at [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.]; and(4)"Small Causes Court" means the Court of Small Causes of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.].
