Section 3 in Karnataka Court-Fees and Suits Valuation Act, 1958
3. Definitions.
- In this Act, unless the context otherwise requires,-(i)"appeal" includes a cross-objection;(ia)[ "Chief Controlling Revenue Authority" means the officer appointed by the State Government to be the Commissioner of Stamps for [Karnataka] [Inserted by Act 10 of 1964 w.e.f. 5.3.1964.];](ii)"court" means any civil, revenue or criminal court and includes a Tribunal or other authority having jurisdiction under any special or local law to decide questions affecting t he rights of parties;(iii)"prescribed" means prescribed by rules made under this Act; and(iv)expressions used and not defined in this Act or in the 2[Karnataka]2 General Clauses Act, 1899 ([Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Act III of 1899), but defined in the Code of Civil Procedure, 1908 (Central Act V of 1908), shall have the meanings respectively assigned to them in the said Code.
