Section 2 in The Bangalore City Civil Court Act, 1979
2. Definitions.-
In this Act, unless the context otherwise requires,-(1)"appointed date" means, the date notified under sub-section (2) of section 1;(2)"City of Bangalore" means the area for the time being included in the Metropolitan area comprising the Bangalore City declared under section 8 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974);(3)"City Civil Court" means the court established under sub-section (1) of section 3;(4)"Court of Small Causes" means a Court of Small Causes established under the Karnataka Small Causes Courts Act, 1964 (Karnataka Act 11 of 1964) for the City of Bangalore;(5)"High Court" means the High Court of Karnataka;(6)"Judge" means the Principal City Civil Judge and a City Civil Judge of the City Civil Court; and(7)"law" includes any enactment, ordinance, regulation, order, bye-law, rules, scheme, notification or every instrument having the force of law.
