In this Act, unless there is anything repugnant in the subject or context,-(1)"Chief Judge" means the Chief Judge of the City Civil Court, appointed under sub-section (1) of section 4;(2)"City Civil Court" means the Court established under section 3;(3)"City of Calcutta" means the area comprised within the local limits for the time being of the ordinary original civil jurisdiction of the High Court;(4)"High Court" means the High Court at Calcutta;(5)[ "proceeding" includes any proceeding arising out of a suit of a civil nature and any other proceeding whatsoever of a civil nature not arising out of a suit;] [Clause (5) substituted by West Bengal Act 12 of 1999.](6)"Small Cause Court" means the Court of Small Causes of Calcutta, constituted under the Presidency Small Cause Courts Act,[1882;] [Figures substituted by West Bengal Act 12 of 1999.].(7)[ "suit" includes in appeal.] [Clause (7) inserted by West Bengal Act 12 of 1999.]
