.In this Act,[* * *] [The clauses relating to [number" and [gender" repealed by the Repealing and Amending Act 10 of 1914, Section 3 and Sch.II.][* * *] [The clauses relating to [number" and [gender" repealed by the Repealing and Amending Act 10 of 1914, Section 3 and Sch.II.]Civil Court and Court .The words Civil Court and Court shall [save as provided in section 10] [Inserted by Act 21 of 1925, Section 2.] mean the principal Court of original civil jurisdiction in the district in which [or any other Court empowered in that behalf by the [State Government] [Inserted by Act 21 of 1925, Section 2.] within the local limits of the jurisdiction of which] the mosque, temple or religious establishment is situate, relating to which, or to the endowment whereof, any suit shall be instituted or application made under the provisions of this Act.
