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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(2) in Bihar Lift Irrigation Act, 1956

(2)"Court" means a principal Civil Court of original jurisdiction unless when the State Government has appointed (as it 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 the Court under this Act, and then the expression "Court" means the Court of such officer;