Section 3 in Andhra Pradesh Court-fees and Suits Valuation Act, 1956
3. Definitions.
- In this Act, unless the 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 Andhra Pradesh General Clauses Act, 1891 (Act I of 1891), but defined in Code of Civil Procedure, 1908 (Central Act V of 1908), shall have the meanings respectively assigned to them in the said Code.
