Section 2 in The Himachal Pradesh Courts Act, 1976
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"civil district" or "district" means the local limits of the jurisdiction of a Principal Civil Court of original jurisdiction;(b)"District Judge" shall include an Additional District Judge;(c)"Government" or "State Government" means the Government of Himachal Pradesh;(d)"High Court" means the High Court of Himachal Pradesh;(e)"Official Gazette" means the Rajpatra, Himachal Pradesh; and(f)"Small Cause" means a suit of the nature congnizable by a Court of Small Causes under the Provincial Small Cause Courts Act, 1887 (9 of 1887).Part - II Chapter ISubordinate Civil Courts
