Section 2(b) in The Tripura Agricultural Debtors Relief Act, 1975
(b)"Civil Court" means a Civil Court within the meaning of the Tripura (Courts) Order, 1950 and includes Nyaya Panchayats established under Section 42 of the United Provinces Panchayat Raj Act, 1947, as extended to Tripura, and includes also any court exercising appellate or revisional jurisdiction over Civil Court;
