Report No. 246

Amendment of Section 47

21. In section 47, in the "Explanation" after sub-section (2), after the words " "Court" means the" add the words "High Court exercising jurisdiction over the" and after the words "including any" delete the words "civil court" and add the word "Court" and after the words "inferior to such" delete the words "principal Civil Court, or any Court of Small Causes" and add the words "High Court."

[Note: See the Note to section 2(e)]