(6)"Court" means [* * *] [Words 'in the Regulation Provinces' omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] principal Civil Court of original jurisdiction:[* * * * *] [Words 'and, in the Non-Regulation Provinces, the Court of a Commissioner of a Division' omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] unless when the [State Government] [Words 'Provincial Government' first substituted for the words 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] has appointed (as [it] [Word substituted for the word 'he' by the Government of India (Adaptation of Indian Laws) Order, 1937.] is hereby empowered to do), either specially for any case, or generally within any specified local limits, a judicial officer to perform the functions of a Judge under this Act, and then the expression "Court" means the Court of such officer :
