- In this Act, unless the context otherwise requires-(i)[Omitted](ii)"civil suit" includes every suit of a civil nature not expressly or impliedly classed otherwise by any law for the time being in force;(iii)"District Court" means the Court of the District Judge and includes the Court of the Additional District Judge;(iii-a) "High Court" means the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura);(iv)"hill area" means such areas in the hill areas of the State of Manipur as the Chief Commissioner may, by notification in the official Gazette, declare to be hill areas;(v)"small causes suit" means a suit of the nature cognizable by a court of small causes under the Provincial Small Cause Courts Act, 1887;(vi)"value" in relation to a suit means the amount or value of the subject-matter of the suit.
