Section 2 in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
2. Definitions. In this Act, unless the context otherwise requires,-
(i)[Subs., ibid., for cls. (i) and (ii)]" Bhopal" means the territories which, immediately before the 1st November, 1956 , were comprised in the Part C State of Bhopal;(ii)" Division" means the Division of Bhopal or the Division of Vindhya Pradesh, as the case may be;](iii)" District Court" means the Court of the District Judge and includes the Court of an Additional District Judge;(iv)" land suit" means a suit for the establishment of title to land or for possession of land or in which any right or interest in land is claimed;(v)" small cause suit" means a suit of the nature cognizable by a Court of Small Causes under the Provincial Small Cause Courts Act, 1887 ; (9 of 1887 )[Cl. (vi) omitted, ibid. Amn. in Madhya Pradesh by Madhya Pradesh Act 19 of 1958](vii)" unclassed suit" means a suit which is neither a land suit nor a small cause suit.(viii)" Vindhya Pradesh" means the territories which., immediately before the 1st November, 1956 , were comprised in the Part C State of Vindhya Pradesh.] CHAP Court of the Judicial Commissioner.
