(a) of the Scheduled Districts Act, 1874 (Act 14 of 1874), to be in force in the following Scheduled Districts, namely:— The Districts of Hazaribagh, Lohardaga (now the Ranchi District, see Cal cutta Gazette, 1899, Pt. I, p. 44), and Manbhum and Pargana Dhalbhum and the Kolhan in the District of Singhbhum . . . . See Gazette of India, 1881, Pt. I, p. 504. The Scheduled portion of the Mirzapur District Ditto 1879, Pt. I, p. 383. Jaunsar Bawar . . . . . Ditto 1879, Pt. I, p. 382. The Scheduled Districts in Ganjam and Vizagapatam . Ditto 1898, Pt. I, p. 870. Assam (except the North Lushai Hills). Ditto 1897, Pt. I, p. 299. It has been extended, by notifications under s. 5 of the last-mentioned Act to the following Scheduled Districts, namely:— Kumaon and Garhwal . . . See Gazette of India, 1876, Pt, I, p, 606. The Tarai of the Province of Agra . . Ditto 1876, Pt. I, p. 505. Ajmer and Merwara . . . Ditto 1877, Pt. I, p. 605. The Act has been extended to and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and the First Schedule (w.e.f. 1-7-1965). Section 22 applies to the whole of India except Part B States. It has been repealed in Madras as to Hindu religious endowments by the Madras Hindu Religious Endowment Act, 1926 (Mad. Act 2 of 1927), and in Orissa by the Orissa Hindu Religious Endowments Act, 1939 (Orissa Act 4 of 1939) and has been amended in Bengal by the Bengal Wakf Act, 1934 (Ben. Act 13 of 1934). The Act shall not apply to any religious trust in the State of Bihar (Bihar Act 1 of 1951). The Act shall not apply to any wakf to which the Wakf Act, 1954 (Act 29 of 1954) applies vide Act 34 of 1964. The Act ceased to be in force in the State of Madras by Madras Act 22 of 1959. 2. The words and figures “and whereas it is expedient for that purpose to repeal so much of Regulation 19, 1810 of the Bengal Code, and Regulation 7, 1817, of the Madras Code, as relate to endowments for the support of mosques, Hindu temples or other religious purposes”, rep. by Act 16 of 1874, s. 1 and the Schedule (w.e.f. 16-12-1874). 3 1 * * * * * “Civil Court” and “Court”.—The words “Civil Court” and “Court” shall 2[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.