In this Act,--- 1* * * * * "Civil Court" and "Court".-- The words "Civil Court" and "Court" shall 2 ]save as provided in section 10] mean the principal Court of original civil jurisdiction in the district in which 1 ]or any other Court empowered in that behalf by the State Government within the local limits of the jurisdiction of which] the mosque, temple or religious establishment is situate, relating to which, or to the endowment whereof, any suit shall be instituted or application made under the provisions of this Act.Open in Lexace · Ask the AI about this section
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