Section 2 in The Indian Soldiers (Litigation) Act, 1925
2. Definitions
.-Inthis Act, unless there is anything repugnant in the subject or context, -(a)[ "Court "means a Court other than a Criminal Court and includes any suchtribunal or other authority as may be specified by the Central Government bynotification in the Official Gazette being a tribunal or authority which isempowered by law to receive evidence on any matter pending before it and on thebasis of such evidence to determine, after hearing the parties before it, therights and obligations of the parties in relation to such matter] [ Substituted by Act 23 of 1970, S.2, for Cl. (a) (w.e.f. 29.5.1970).];(b)"Indian soldier "meansany person subject to [the Army Act, 1950, or the Air Force Act, 1950] [ Substituted by Act 3 of 1951, S.3 and Sch., for " the Indian Army Act, 1911, or the Indian Air Force Act, 1932" (w.e.f. 1.4.1951).], or the Navy Act, 1957;(c)"prescribed "means prescribed by rules made under this Act; and(d)"proceeding "includes anysuit, appeal or application.(e)[ any reference to a decree or order of a Court shall be deemed to includea reference to a judgment, determination or award of a Court.] [ Inserted by Act 23 of 1970, S.2 (w.e.f. 29.5.1970).]
