Section 2(c) in The Arbitration Act, 1940 1

Central Government Act

(c) " Court" means a Civil Court having jurisdiction to decide the questions forming the subject- matter of the reference if the same had been the subject- matter of a suit, but does not, except for the purpose of arbitration proceed- ings under section 21, include a Small Cause Court;

1. This Act has been extended to-- and brought into force in Dadra and Nagar Heveli by Reg. 6 of 1963, a. 2 and Sch. I (w. e. f. 1- 7- 1965 ); Goa. Daman and Diu by Act 30 of 1965, s. 3 (w. e. f. 15- 6- 1966 ); the whole of the Union territory of Lakshadweep vide Reg. 8 of 1965, s. 3 and Sch. (w. e. f. 1- 10- 1967 ): and the Union territory of Pondicherry by Act 26 of 1968, a. 3 and Sch. amended in Uttar Pradesh by U. P. Act 57 of 1976.

2. The words" in the Provinces" omitted by the A. O. 1950.

3. Subs. by Act 3 of 1951, a. 3 and Sch., for" except Part B States": The Act shall come into force in the State of sikkim on 1. 9. 1984 vide Notifn. No. S. O. 646 (E), dated 24. 8 84 Gaz. of India, Exty. Pt. II Sec. 3 (ii).