Section 2(4) in The Hyderabad Agricultural Debtors Relief Act, 1956
(4)"Court" means the Court of [the Munsiff or the Subordinate Judge] [In clause (4), the words 'the Munsiff, 01 the Subordinate Judge' were substituted for the words 'the Munsiff, Subordinate Judge or a Judge of the City Civil Court' by the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.], having ordinary jurisdiction in the area in which the debtor ordinarily resides, according as the total amount of the debts due from the debtor at the date of the application as specified therein does not exceed the pecuniary jurisdiction of [the Munsiff, or the Subordinate Judge, as the case may be] [The words 'the Munsiff, Subordinate Judge as the case may be' were substituted for the words 'the Munsiff. Subordinate Judge or, as the case may be, the Judge of the City Civil Court', by the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956.], and includes any Court to which an application may be referred for disposal under section 14 :[* * *] [The first proviso was omitted, by the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956, in clause (4).]Provided [* * * *] [The word 'further' in the second proviso was omitted, by the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956, in clause (4).] that every application shall be filed in the Court of the lowest pecuniary jurisdiction competent to try it;
