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Fagu Shaw, Etc., Etc vs The State Of West Bengal on 20 December, 1973

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[Section 2] [Complete Act]
Central Government Act
Section 2(g) in The Works Of Defence Act, 1903 1
(g) the expression" Court" means a principal Civil Court of original jurisdiction, unless the 2[ Central Government] has appointed (as it is hereby empowered to do) a special judicial officer within any specified local limits to perform the functions of the Court under this Act: