Section 2 in The Madras City Civil Court Act, 1892
2. Definitions.-
In this Act, unless there is something repugnant in the subject or context,-(1)"City Court" means the Court established under the next following section;(2)"City of Madras" means the area within the local limits for the time being of the ordinary original civil jurisdiction of the High Court;(3)"High Court" means the High Court of Judicature at Madras; and(4)"Small Cause Court" means the Court of Small Causes of Madras.
