Report No. 18

2. Definitions.-

In this Act, unless the context otherwise requires,-

(a) "district court" means, in any area for which there is a city civil court, that court, and in any other area the principal civil court of original jurisdiction, and includes any other civil court which may be specified by the State Government, by notification in the Official Gazette, as having jurisdiction in respect of the matters dealt with in this Act;

[Cf. section 3(b), H.M.A.]

(b) "India" means the territories to which this Act extends; and

(c) "minor" means a person who has not completed the age of eighteen years.

[Contrast section 3, Christian Marriage Act and section 3(5), Divorce Act]