In this Act, “Judge” means not only every person who is officially designated as Judge, but also every person—(a)who is empowered by law to give in any legal proceeding a definitive judgment, or a judgment which, if not appealed against, would be definitive, or a judgment which, if confirmed by some other authority, would be definitive; or(b)who is one of a body of persons which body of persons is empowered by law to give such a judgment as is referred to in clause (a).
