Section 4(53) in The U.P. General Clauses Act, 1904
(53)any reference to the District Judge, Civil Judge or Munsif shall be construed as including a reference to an Additional District Judge, an Additional Civil Judge or, as the case may be, an Additional Munsif to whom a case is assigned by the District Judge (to whom such officer is administratively subordinate) for disposal.] [Inserted by ibid.][4A. Grammatical variations and cognate expressions. - In every Uttar Pradesh Act, when a word is defined -(a)the definition shall apply unless the context of the Act otherwise requires;(b)grammatical variations of that word and cognate expressions shall have corresponding meanings.]General Rules Of Construction
