- In these Rules, unless there is anything repugnant in the subject or context:"Central Tiazir" includes the Nazir of District Judge, or of a Civil and Sessions Judge whose headquarters are situated in any outlying district."Chapter" means Chapter of these Rules."Civil Judge" includes Additional Civil Judge."Code" means the Code of Civil Procedure, 1908, as amended from time to time, in its application to courts subordinate to the High Court."Collector" is used synonymously with Deputy Commissioner."Form" followed by a number, e.g., Form 19, means a form prescribed by these Rules and described by such serial number in Appendix 4."High Court" means the High Court of Judicature at Allahabad."Judicial Officer" means the Presiding Officer of a Civil Court."Munsif" includes Additional Munsif."Outlying District" means a revenue district where the permanent court of the District Judge is not situate."Outlying Munsifi" means a Munsifs Court not situated at the headquarters of a District Judge or a Civil and Sessions Judge."O - R" means Order-Rule in the First Schedule of the Code."Pleader" means pleader as defined under Section 2(15) of the Code."Rule" means a rules of these Rules."Section" means section in the Code."State" means the State of Uttar Pradesh.
