Section 2(a) in The Maharashtra Educational Institutions (Transfer Of Managers) Act, 1971
(a)"Court" means in Greater Bombay, the Bombay City Civil Court, and elsewhere, the principal civil court of original jurisdiction, and includes any other civil court of a Judge of Senior Division or a Judicial Officer empowered by the State Government to perform the functions of the Court under this Act within the pecuniary or local limits of its jurisdiction;
