(6)"Court" means [* * *] ['in the Regulation Provinces', repealed by A.O.] a principal Civil Court of original jurisdiction;[* * *] ['and, in the Non-Regulation Provinces, the Court of a Commissioner of a Division,' repealed by A. O.] unless when the [State] [Substituted by by A. O. for 'Lieutenant-Governor'.] Government has appointed (as [it] [Substituted by A. O. for 'he'.] 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:
