Section 2(a) in The Requisitioning and Acquisition of Immovable Property Rules, 1953
(a)"Act" means the Requisitioning and Acquisition of Immovable Property Act, 1952;(aa)[ "Court" means a principal Civil Court of original jurisdiction in the district in which the property requisitioned or acquired is situated] [ Inserted by G.S.R. 654, dated 23.7.1958.];
