Section 2 in The Charitable and Religious Trusts Act, 1920
2. Interpretation
.In this Act, unless there is anything repugnant in the subject or context, the Court means the Court of the District Judge [or any other Court empowered in that behalf by the [State] [Inserted by Act 41 of 1923, Section 2.] Government] and includes the High Court in the exercise of its ordinary original civil jurisdiction.
