Section 2(5) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(5)"Court" means a principal Civil Court of original jurisdiction, and includes the Court of any Additional District Judge or Subordinate Judge whom the State Government may appoint, by name or by virtue of his office, to perform, concurrently with any such principal Civil Court, all or any of the functions of the Court under this Act within any specified local limits;
