(1)In this Act, unless there is anything repugnant in the subject or context,(a)creditor includes a decree-holder, debt includes a judgment-debt, and debtor includes a judgment-debtor;(b)District Court means the principal Civil Court of original jurisdiction in any area outside the local limits for the time being of the Presidency-towns [* * *] [The words "the towm of Rangoon and the limits of the ordinary original civil jurisdiction of the Court of the Judicial Commissioner of Sind as defined in Section 2 of the Presidency-towns Insolvency Act, 1909" . The first four words omitted by A.O.1937 and the remainder as amended by Act 39 of 1926, Section 2 and Sch.was omitted by A.O.1948.];(c)prescribed means prescribed by rules made under this Act;(d)property includes any property over which or the profits of which any person has a disposing power which he may exercise for his own benefit;(e)secured creditor means a person holding a mortgage, charge or lien on the property of the debtor or any part thereof as a security for a debt due to him from the debtor; and(f)transfer of property includes a transfer of any interest in property and the creation of any charge upon property.(2)Words and expressions used in this Act and defined in the Code of Civil Procedure, 1908 (5 of 1908), and not hereinbefore defined shall have the same meanings as those respectively attributed to them by the said Code.
