In this Act, unless the context otherwise requires,—(a)“appointed day” means the date notified under sub-section (3) of Section 1;(aa)"City of Bangalore" shall have the meaning assigned to it in the Bangalore City Civil Court Act, 1979;(b)“Civil Court” means a District Court, Court of a Senior Civil Judge or a Court of a Civil Judge;(c)“district” means a revenue district or such local area as may be notified by the State Government to be a district for the purposes of this Act;Explanation.— For the purpose of this clause Bangalore revenue district shall be exclusive of the City of Bangalore.(d)“High Court” means the High Court of the State of Karnataka(e)“notification” means a notification published in the official Gazette;(f)“prescribed” means prescribed by rules made under this Act.
