Section 2 in The Mysore High Court (Extension Of Jurisdiction To Coorg) Act, 1952
2. definitions. In this Act,-(a) appointed day" means the date appointed under sub section (2) of section 1 for the coming into force of this Act;
(b)Coorg Order" means the Madras High Court (Extension of Jurisdiction to Coorg) Order, 1948 , made by the Governor General on the 28th day of February, 1948 ;(c)proceeding in relation to Coorg" means any appeal or other proceeding from, or in respect of, any judgment, decree or order of any Court or tribunal within the State of Coorg.
