Section 2(d) in The Haryana Relief of Agricultural Indebtedness Act, 1989
(d)"civil Court" includes -(i)a court exercising jurisdiction under the Provincial Insolvency Act, 1920 (Central Act 5 of 1920);(ii)a Panchayat establishment under the Punjab Gram Panchayat Act, 1952 (Punjab Act 4 of 1953), while exercising functions of a civil Court;(iii)a Court exercising powers under the Provincial Small Cause Courts Act, 1887 (Central Act 9 of 1887);
