Section 2 in The Maintenance Orders Enforcement Act, 1921
2. Definitions.
In this Act, unless there is anything repugnant in the subject or context,"Court of summary jurisdiction" means the Court of a Chief Presidency Magistrate or of a District Magistrate;"dependants" means such persons as a person against whom a maintenance order is made is liable to maintain according to the law in force in 9[the reciprocating territory] in which the maintenance order is made;
