Section 4 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
4. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)"United State" means the United State of Gwalior, Indore and Malwa (Madhya Bharat);(2)"Government" means the Government of the United State;(3)"Covenanting State" means a State which has covenanted to united for the purpose of forming the United State and has subsequently merged in it or which may in future merge in the said State;(4)"Court of Small Causes" means a Court of Small Causes constituted under this Act, and includes any person exercising jurisdiction under this Act in any such Court.
