- In this Chapter, unless there is anything repugnant in the subject or context-"District Judge" shall include the presiding Judicial Officer :(a)in the permanent courts of Civil and Sessions Judges not stationed at the headquarters of a Judgeship.(b)in courts of Civil Judges having separate account with the treasury, and(c)in Courts of Small Causes, and the term "District Court" shall include the courts over which such officers preside, the term "court subordinate to the District Judge or District Court" meaning in such cases, all courts lower in grade than such Civil and Sessions Judges:"Judges" includes every District Judge, Additional Judge, Civil and Sessions Judge posted in a Permanent Court, Civil Judge whose headquarters are situated in an outlying District, and the Judge of a Court of Small Causes;"Receiving Officer" means-(i)[ the "Central Nazir" and the Deputy Nazir of the courts of District Judges;] [Substituted by Notification No. 443-b-91, dated 17-9-1973, (w.e.f. 29-9-1973).](ii)the Nazir of the permanent courts of Civil and Sessions Judge;(iii)the Nazir of an outlying Munsif or of a Civil Judge with headquarters in an outlying District, and the Nazir of the Court of Small Causes, Lucknow City;(iv)the clerk of the court in the Courts of Small Causes ;"Treasury" means the treasury or sub-treasury of the revenue district or sub-district in which a civil court is situated."Treasury Officer" means the officer-in-charge of the treasury or sub-treasury of the revenue district or sub-district in which civil court is situated.
