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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Puducherry - Subsection

Section 2(10) in Puducherry Town and Country Planning Act, 1969

(10)"Court" means a principal civil court of original jurisdiction and includes any other court empowered by the Government to perform the functions of the court under this Act within the pecuniary and local limits of its jurisdiction;