Section 2(1) in The Punjab Relief of Indebtedness Act, 1934
(1)[ 'Court' or 'Civil Court' includes a Court of insolvency, a receiver appointed under the Provincial Insolvency Act, 1920, and an arbitrator appointed with the consent of the parties or by an order of a Court.] [Inserted by Punjab Act, 12 of 1940, section 2(b).]
