Section 3 in Pondicherry Court-Fees and Suits Valuation Act, 1972
3. Definitions.
- In this Act, unless the context otherwise requires,-(i)"appeal" includes a cross-objection;(ii)"Court" means any Civil, Revenue, or Criminal Court and include a Tribunal or other authority having jurisdiction under any special or local law to decide questions affecting the rights of parties;(iii)"Government" means the Administrator of the Union territory of Pondicherry appointed by the President under article 239 of the Constitution;(iv)"prescribed" means prescribed by rules made under this Act;(v)expressions used and not defined in this Act or in the General Clauses Act, 1897 (Central Act 10 of 1897), but defined in the Code of Civil Procedure, 1908 (Central Act 5 of 1908) shall have the meanings respectively assigned to them in the said Code.Chapter-II Liability to Pay Fee
