Section 2(2) in Sikkim Land (Requisition and Acquisition) Act, 1977
(2)"Court" means a principal Civil Court of original jurisdiction and and includes the Court of any Additional District Judge and also the Court of a Civil Judge whom the State Government may appoint, by name of by virtue of his office, to perform all or any of the function of the Court under this Act within such local limits, if any, as may be specified and in the case of a Civil Judge, upto the limits of the pecuniary jurisdiction with which he is vested for the time being;
