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2. Interpretation clause.- In this Act,- 3* * * * * "Civil Court" and "Court".- The words "Civil Court" and "Court" shall 1[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.    |
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