Section 2(6A) in The Bengal Agricultural Debtors Act, 1936
(6A)[] [Clause (6A), 'Words and Figures' and the word inserted by Bengal Act 8 of 1940.] "Civil Court" means a Civil Court within the meaning of the Bengal, Agra and Assam Civil Courts Act, 1887, and includes any Court exercising appellate or revisional jurisdiction over any such Court [and also includes a union court established under the Bengal Village Self-Government Act, 1919] [Inserted by Bengal Act 2 of 1942.];
