LexSection 2 — Interpretation.
The Charitable and Religious Trusts Act, 1920
In this Act, unless there is anything repugnant in the subject or context, "the Court" means the Court of the District Judge 1 [or any other Court empowered in that behalf by the State Government] and includes the High Court in the exercise of its ordinary original civil jurisdiction.Open in Lexace · Ask the AI about this section