Section 2 in The Karnataka Small Cause Courts Act, 1964
2. Definitions.—
In this Act, unless the context otherwise requires—(a)“City of Bangalore” shall have the meaning assigned to it in the Bangalore City Civil Court Act, 1979;(aa)“Code” means the Code of Civil Procedure, 1908, (Central Act 5 of 1908);(b)“Court of Small Causes” means a Court of Small Causes constituted or deemed to have been constituted under this Act and includes any person exercising jurisdiction under this Act in any such Court;(c)“High Court” means the High Court of the State of Karnataka;(d)“Judge” means a Judge of the Court of Small Causes and in the City of Bangalore the Chief Judge of the Court of Small Causes;(e)“judicial service” shall have the same meaning as in clause (b) of Article 236 of the Constitution of India;(f)“notification” means a notification published in the official Gazette.
