(h)"Civil Court" means and includes-(i)any court exercising jurisdiction under the Provincial Insolvency Act, 1920 (Act V of 1920);(ii)a Gram cutchery established under the Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948);(iii)a court exercising powers under the Provincial Small Cause Courts Act, 1887 (Act IX of 1887);
