- In this Act, unless the context otherwise requires,-(a)"appointed date" means the date appointed under sub-section (3) of section 1;(b)"Civil Court" means a Court of a District Judge, a Court of the Senior Civil Judge or a Court of Civil Judge;(c)"Code" means the Code of Civil Procedure, 1908 (5 of 1908);(d)"district" means a revenue district or such local area as the State Government may, from time to time, notify to be a district for the purposes of this Act;(e)"Government" means the Government of Gujarat;(f)"High Court" means the High Court of Gujarat;(g)"judicial officer" means a Judge of a Court of District Judge, a Judge of a Court of Senior Civil Judge or a Judge of a Court of a Court of Civil Judge;(h)"notification" means a notification published in the Official Gazette;(i)"Official Gazette" means Gujarat Government Gazette;(j)"prescribed" means prescribed by rules made under this Act;(k)"service" means the judicial service of the State.
