Section 2(a) in The Indian Soldiers (Litigation) Act, 1925
(a)[ "Court "means a Court other than a Criminal Court and includes any suchtribunal or other authority as may be specified by the Central Government bynotification in the Official Gazette being a tribunal or authority which isempowered by law to receive evidence on any matter pending before it and on thebasis of such evidence to determine, after hearing the parties before it, therights and obligations of the parties in relation to such matter] [ Substituted by Act 23 of 1970, S.2, for Cl. (a) (w.e.f. 29.5.1970).];
