Section 2(a) in Telangana Housing Schemes (Acquisition of Land) Act, 1961
(a)'court' means a principal civil court of original jurisdiction and includes any other civil court which may be specified by the Government, by notification in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, as having jurisdiction in respect of the matters dealt with in this Act;
