Section 3 in The Rajasthan Court Fees and Suits Valuation Act, 1961
3. Definitions.
- In this Act. unless the subject or context otherwise requires. -(i)"appeal" includes a cross objection;(ii)"Court" means any Civil, Revenue or Criminal Court and includes a Tribunal or other authority having jurisdiction under any special or local law to decide questions affecting the rights of parties;(iii)"prescribed" means prescribed by rules made under this Act; and(iv)expressions used and not defined in this Act or in the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955), but defined in the Code of Civil Procedure, 1908 (Central Act 5 of 1908). shall have the meanings respectively assigned to them in the said Code.
