- In this Act, unless the context otherwise requires, -(a)"court" means a civil court established or deemed to be established under this Act;(b)"Government" means the [State Government of Telangana] [Substituted by G.O.Ms.No.17, Law (LA, LA&J Home-Courts.A2) Department, dated 06.12.2014.];(c)"High Court" means the [High Court of Judicature at Hyderabad] [Substituted by G.O.Ms.No.17, Law (LA, LA&J Home-Courts.A2) Department, dated 06.12.2014.];(d)"Notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.17, Law (LA, LA&J Home-Courts.A2) Department, dated 06.12.2014.] Gazette; and the word "notified" shall be construed accordingly.Part - II [Establishment and Constitution of Courts for the District of Hyderabad] [Substituted by Act No.1 of 1980.]
