(1) This Act may be called the Punjab Courts Act, 1918.

(2) It extends to 11Punjab.

In this Act

the expression the Punjab Courts Act, 1914, means what was Published as the Punjab Courts Act, 1914, in Part V of the Punjab Gazette, dated 22nd May, 1914; and

the expression Punjab Act IV of 1914 means what was published as Punjab Act IV of 1914, in Part V of the Punjab Gazette, dated 20th November, 1914.

(1)(a) The provisions contained in Part II of this Act are hereby enacted, and shall be deemed to have had effect on and from the first day of August, 1914.

(b) The Punjab Courts Act, 1914, and Punjab Act IV of 1914, or so much of them as may be valid, are repealed on and from the first day of August, 1914.

Validation acts done. (2) All things done under the Punjab Courts Act, 1914, as amended by Punjab Act IV of 1914, shall be deemed to be in every way as valid as if the Punjab Courts Act, 1914, as amended by Punjab Act IV of 1914, had been of full force and effect on and from the first day of August, 1914:

Provisos. Provided, firstly, that any appeal which may have been decided by the Chief Court in the exercise of jurisdiction purporting to be exercised under section 39(1)(b) of the Punjab Courts Act, 1914, shall be deemed to have been validly decided and shall not be called in question by reason of anything contained in this Act;

And, secondly, that any appeal which before the commencement of this Act has been presented to the Chief Court under section 39(1)(b) of the Punjab Courts Act, 1914, and which should not have been so presented if the said sub-section had run as set out in section 39 of Part II of this Act shall if it has not been decided be transferred by the said Court for disposal to the District Court having jurisdiction;

And thirdly, that any appeal which would have laid to the Chief Court under section 39(1)(b) of the Punjab Courts Act, 1914, but which lies to the District Court under the provisions of this Act and which if presented to the Chief Court at the commencement of this Act would be within time, shall be deemed to be presented within time if presented to the District Court within sixty days from the commencement of this Act.

Chapter I.

Preliminary.

1. * * *

2. Repeal. The enactment specified in the Schedule are hereby repealed to the extent mentioned in the fourth column thereof.

3. Definitions. In this Part, unless there is something repugnant in the subject or context,

(1) Small cause means a suit of the nature cognizable by a Court of Small Causes under the Provincial Small Cause Courts Act, 1887 (IX of 1887);

(2) Land-suit means a suit relating to land as defined in section 4(1) of the Punjab Tenancy Act, 1887 (XVI of 1887), or to any right or interest in such land;

(3) Unclassed suit means a suit which is neither a small cause nor a land suit; and

(4) Value used with reference to a suit means the amount or value of the subject-matter of the suit.

4. 12[* * *]

5. 13[* * *]

6. 14[* * *]

7. 15[* * *]

8. 16[* * *]

9. 17[* * *]

10. 18[* * *]

11. 19[* * *]

12. 20[* * *]

13. 21[* * *]

14. 22[* * *]

15. 23[* * *]

16. 24[* * *]

17. 25[* * *]

Chapter III.

The Subordinate Civil Courts.

Classes of Courts.

Besides *26* the Courts of Small Causes established under the Provincial Small Cause Courts Act, 1887, and the Courts established under any other enactment for the time being in force, there shall be the following classes of Civil Courts, namely:

(1) The Court of the District Judge;

27* * * and

(3) The Court of the Subordinate Judge.

28[* * *]

(1) For the purposes of this Part the 29[State] Government shall divide the territories under its administration into civil districts.

(2) The 29[State] Government may after the limits or the number of these districts.

The 30[State] Government shall appoint as many persons as it thinks necessary to be District Judges, and shall post one such person to each district as District Judge of that District:

Provided that the same person may, if the 30[State] Government thinks fit, be appointed to be District Judge of two or more districts.

31[ (1) The State Government, in consultation with the High Court, may also appoint Additional District Judges to exercise jurisdiction in one or more courts of the District Judges.

(2) Additional District Judges shall have jurisdiction to deal with and dispose of such cases only as the High Court, by general or special order, may direct them to deal with and dispose of or as the District Judge of the District may make over to them for being dealt with and disposed of:

Provided that the cases pending with the Additional District Judges immediately before the 28th day of June, 1963, shall be deemed to be cases so directed to be dealt with or disposed of by the High Court or so made over to them by the District Judge of the District as the case may be.

(3) While dealing with and disposing of the cases referred to in sub-section (2), an additional District Judge shall be deemed to be the Court of the District Judge.]

32[21-A. Assignment of functions of District Judge to Additional District Judge. The High Court or the District Judge may assign to an Additional District Judge any of the functions of the District Judge, including the functions of receiving and registering cases and appeals, which but for such assignment of functions could be instituted in the Court of the District Judge, and in the discharge of those functions the Additional District Judge shall, notwithstanding anything contained in the Act, exercise the same powers as the District Judge.]

33[ (1) The 34[State] Government may after consultation with the High Court fix the number of Subordinate Judges to be appointed 35[* * * * *]

36(2) The High Court may confer on any Judicial Magistrate the powers of such class of Subordinate Judges as it may deem fit to be exercised by the Judicial Magistrate within such local area as the High Court may define.]

23. Repealed [Repealed by section 5 of Punjab Act IX of 1922.]

The Court of the District Judge shall be deemed to be the District Court or principal Civil Court of original jurisdiction in the district.

Except as otherwise provided by any enactment for the time being in force, the Court of the District Judge shall have jurisdiction in original civil suits without limit as regards the value.

The jurisdiction to be exercised in original civil suits as regards the value by any person appointed to be a Subordinate Judge, *37 * shall *38 * be determined *39 * by the 40[High Court] either by including him in a 41Class *42 * or otherwise as it thinks fit.

42[* * *]

(1) The local limits of the jurisdiction of a Subordinate Judge shall be such as the 43[High Court] may define.

44[* * *]

(2) When the 45[High Court] posts a Subordinate Judge * *46 * * to a district, the local limits of the district shall, in the absence of any direction to the contrary, be deemed to be the local limits of his jurisdiction.

47[(1) The 48[State] Government may after consultation with the High Court appoint any person to be an Honorary Subordinate Judge, and the High Court may confer on such Judge all or any of the powers conferrable under this Act on a Subordinate Judge with respect to particular classes of suits or with respect to suits or with respect to suits generally in any local area.]

(2) The 48[State] Government may direct any uneven number of persons invested with powers of the same description and exercisable within the same local area under this section to sit together as a bench; those powers shall, while the direction remains in force, be exercised by the bench so constituted, and not otherwise.

(3) The decision of the majority of the members of a bench constituted under this section shall be deemed to be the decision of the bench.

(4) Persons on whom powers are conferred under this section and the benches constituted under this section shall be deemed, for the purposes of this Part, to be Subordinate Judges. * *49 * *.

The 51[High Court] may, by notification in the Official Gazette, confer, within such local limits as it thinks fit upon any Subordinate Judge the jurisdiction of a Judge of a Court of Small Causes under the Provincial Small Cause Courts Act, 1887 (X of 1887), for the trial of suits, cognizable by such Courts, up to such value not exceeding 51[two thousand rupees] * *50 * * * as it thinks fit, and may withdraw any jurisdiction so conferred.

(1) The 52[High Court] may by general or special order authorise any Subordinate Judge to take cognizance of, or any District Judge to transfer to a Subordinate Judge under his control, any of the proceedings next hereinafter mentioned or any class of those proceedings specified in such order.

(2) The proceedings referred to in sub-section (1) are the following, namely:

(a) Proceedings under the Indian Succession Act, 1865 (X of 1865)53 and the Probate and Administration Act, 1881 (V of 1881)53 which cannot be disposed of by the District Judge.

(b) 54[* * *.]

(3) The District Judge may withdraw any such proceedings taken cognizance of by or transferred to a Subordinate Judge and may either himself dispose of them or transfer them to a Court under his control competent to dispose of them.

(4) Proceedings taken cognizance of by or transferred to a Subordinate Judge as the case may be under this section shall be disposed of by him, subject to the rules applicable to like proceedings when disposed of by the District Judge.

(1) The 55[High Court] may fix the place or places at which any Court under this Part is to be held.

(2) The place or places so fixed may be beyond the local limits of the jurisdiction of the Court.

(3) Except as may be otherwise provided by any order under this section, a Court under this Part may be held at any place within the local limits of its jurisdiction.

32. Repealed [* * *56]

Subject to the general superintendence and control of the 57[High Court], the District Judge shall have control over all the Civil Courts under this Part within the local limits of his jurisdiction.

Notwithstanding anything contained in the Code of Civil Procedure, every District Judge may by written order direct that any civil business cognizable by his Court and the Courts under his control shall be distributed among such Courts in such manner as he thinks fit:

Provided that no direction issued under this section Shall empower any Court to exercise any powers or deal with any business beyond the limits of its jurisdiction.

35. Repealed [* * *58

(1) A District Court or any Court under the control of District Court may fine, in an amount not exceeding one month's salary, any ministerial officer of the Court for misconduct or neglect in the performance of his duties.

(2) The District Court may, on appeal or otherwise, reverse or modify any order made under sub-section (1) by any Court under its control, and may of its own motion fine up to the amount of one month's salary any ministerial officer of any Court under its control.

A District Court may, with the previous sanction of the 59[High Court] delegate to any Subordinate Judge in the district, the power conferred on a District Court by sections 33, 60[and 34], of this Part and section 24 of the Code of Civil Procedure (V of 1908), to be exercised by the Subordinate Judge in any specified portion of the districts, subject to the control of the District Court.

Chapter IV

Appellate and Revisional Jurisdiction in Civil Cases.

(1) Save as otherwise provided by any enactment for the time being in force, an appeal from a decree or order of a District Judge or 61[Additional District Judge] exercising original jurisdiction shall lie to the 62[High Court.]

(2) An appeal shall not lie to the 62[High Court] from a decree or order of an 61[Additional District Judge] in any case in which, if the decree or order, had been made by the District Judge, an appeal would not lie to that Court.

(1) Save as aforesaid, an appeal from a decree or order of a Subordinate Judge shall lie

63[(a) to the District Judge,

(i) where the decree or order was made before the 28th day of June, 1963 and the value of the original suit in which the decree or order was made did not exceed five thousand rupees; or

(ii) where the decree or order is made after the 28th day of June, 1963 and the value of the original suit in which the decree or order is made does not exceed ten thousand rupees; and]

(b) to the 64[High Court] in any other case.

65[* * *]

66[(2) Subject to the provisions of sub-section (2A), an appeal to the Court of the District Judge shall be heard by the District Judge or by an Additional District Judge.

65[(2A) An Additional District Judge shall hear only such appeals as the High Court, by general or special order, may direct or as the District Judge of the District may make over to him.]

65[(3) The High Court may by notification direct that appeals lying to the District Court from all or any of the decrees or orders passed in an original suit by any Subordinate Judge shall be preferred to such other Subordinate Judge as may be mentioned in the notification, and the appeals shall thereupon be preferred accordingly and the Court of such other Subordinate Judge shall be deemed to be a District Court for, the purposes of all appeals so preferred.]

(1) A District Judge may transfer any appeals pending before him from the decrees or orders of 67[Subordinate Judges] to any 68[other] Subordinate Judge under his administrative control competent to dispose of them.

(2) The District Judge may withdraw any appeal so transferred, and either hear and dispose of it himself or transfer it to a Court under his administrative control competent to dispose of it.

(3) Appeals transferred under this section shall be disposed of subject to the rules applicable to like appeals when disposed of by the District Judge.

(4) The powers conferred by this section shall be exercised subject to such general or special orders as may from time to time be issued in this behalf by the 69[High Court].

(1) An appeal shall lie to the 70[High Court] from every decree passed in appeal by any Court subordinate to the 70[High Court] on any of the following grounds, namely:

(a) the decision being contrary to law or to some custom or usage having the force of law;

(b) the decision having failed to determine some material issue of law or custom or usage having the force of law;

(c) a substantial error or defect in the procedure provided by the Code of Civil Procedure, 1908 (V of 1908), or by any other law for the time being in force which may possibly have produced error or defect in the decision of the case upon the merits.

71[Explanation. A Question relating to the existence or validity of a custom or usage shall be deemed to be a Question of law within the meaning of this section.]

(2) An appeal may lie under this section from an appellate decree passed ex parte.

(3) 72[* * *]

(1) No second appeal shall be except on the grounds mentioned in section 41.

(2) No second appeal in certain suits. No second appeal shall be in any suit of the nature cognizable by Courts of Small Causes when the amount or value of the subject-matter of the original suit does not exceed five hundred rupees.

43. Repealed * * *73

The 74[High Court] may call for the record of any case which has been decided by any Court subordinate to it and in which no appeal lies thereto, and if such subordinate Court appears

(a) to have exercised a jurisdiction not vested in it by law; or

(b) to have failed to exercise a jurisdiction so vested; or

(c) to have acted in the exercise of its jurisdiction illegally or with material irregularity;

the 74[High Court] may make such order in the case as it thinks fit.

44-A. Period of limitation. (1) The period of limitation for an appeal under section 41 of this Part shall be ninety days from the date of the decree appealed against.

(2) In computing this period and in all respects not herein specified the limitation of an appeal under the said section shall be deemed to be governed by the provisions of the Indian Limitation Act, 1908.

Chapter V

Supplemental Provisions.

75 Except as otherwise provided by this part, any powers that may be conferred by the High Court on any person under this part may be conferred on such person either by name or by virtue of office.]

Whenever any person holding an office in the service of Government who has been invested with any powers under this Part throughout any local area is transferred or posted at any subsequent time to an equal or higher office of the same nature within a like local area, he shall, unless the 76[High Court], otherwise directs or has otherwise directed, exercise the same powers in the local area to which he is so transferred or posted.

77[46-A. Provisions regarding petition-writers. The High Court may from time to time make rules consistent with this Act and any other enactment for the time being in force:

(a) declaring what persons shall be permitted to act as petition-writers in the Courts subordinate thereto;

(b) regulating the issue of licenses to such persons, the conduct of business by them, and the scale of fees to be charged by them; and

(c) determining the authority by which breaches of such rules shall be investigated and the penalties which may be imposed.]

78[(1) Subject to such general orders as may be made by the 79[State] Government the High Court shall prepare a list of days to be observed in each year as holidays in the Civil Courts subordinate thereto.]

(2) Every such list shall be published in the Official Gazette.

80[47-A. Provision regarding pending proceedings. All suits, appeals, revisions, applications, reviews, executions and other proceedings whatsoever whether Civil or Criminal pending in the Chief Court of the Punjab shall be continued and concluded in the High Court of Judicature at Lahore as if the same had been had in such High Court; and the High Court of Judicature at Lahore shall have the same jurisdiction in relation to all such suits, appeals, revisions, reviews, executions, applications and other proceedings as if the same had been commenced and continued in such High Court.]

48. Repealed * * *81

(a) In section 117(2) of the Punjab Land revenue Act, 1887, in clause (c), Subordinate Judge shall be substituted for District Judge and in clauses (d) and (e) District Court shall be substituted for Divisional Court .

(b) In section 99(1) of the Punjab Tenancy Act, 1887 District Judge shall be substituted for Divisional Judge .

(c) In section 7(v)(b) of the Indian Court-fees Act, 1870, for the word five shall be substituted the word ten .

For the definition of District Judge , in section 2(15) of the Punjab General Clauses Act, 1898, the following shall be substituted:

District Judge shall mean the Judge of a principal Civil Court of original jurisdiction but shall not include the 82[High Court] in the exercise of its ordinary or extraordinary original civil jurisdiction.

83[ In every enactment now in force, and in every appointment, order, rule, bye-law, notification or form made or issued thereunder all references to the Chief Court of the Punjab shall be construed when necessary as referring to the High Court of Judicature at Lahore 84[until the fifteenth day of August, 1947], 85[from that date and before the commencement of the Constitution, as referring to the High Court of East Punjab, and after the commencement of the Constitution as referring to the High Court of Punjab] 86[until the thirty-first day of October, 1966 and there after as referring to the High Court of Punjab and Haryana.]

1. For Statement of Objects and Reasons, see Punjab Gazette, 1918, Part V, page 326, for Report of the Select Committee, see ibid 1918, Part V, pages 349-358, for Proceedings in Council, see ibid, 1918, Part V pages 376-77, 435, 446-47, and 490-93.

2. For Statement of Objects and Reasons, see Punjab Gazette, 1919, Part V, pages 16-17, and for Proceedings in Council, see ibid, 1919, Part V, pages 66-71. It came into force on 21st March, 1919.

3. For Statement of Objects and Reasons, see Punjab Gazette, 1922, Part V, pages 205-06, for Reports of the Select Committee, see ibid, 1922, Part V, pages 210-13 and for Proceedings in Council, see Punjab Legislative Council Debates, Volume IV, pages 517-18, 649, 709-15, and 729-34. This Act came into force on 5th January, 1923.

4. For Statement of Objects and Reasons, see Punjab Gazette, 1940, page 936, for Proceedings in Assembly, see Punjab Legislative Assembly Debates, Volume XV, Pages 86-87. This Act was made applicable to all pending cases, (vide section 3), with the following words: Notwithstanding anything to the contrary in the Punjab General Clauses Act, 1898 or any other law for the time being in force, the provisions of this Act shall apply to all cases which may be pending at its commencement .

5. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1957, page 1675. First published in Punjab Government Gazette (Extraordinary), dated the 14th November, 1957.

6. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1963, page 1162. First published in the Punjab Government Gazette (Extraordinary) Legislative Supplement of 18th October, 1964.

7. For Statement of Objects and Reasons, see Punjab Government Gazette, (Extraordinary), 1964, pages 935-37. It came into force on the 2nd October, 1964, see Punjab Government, Home (Judicial) Department, Notification No. GSR 218/P.A. 25/64/S. 1/64, dated the 1st October, 1964.

8. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1967, page 833.

9. Substituted for the words East Punjab [which had been inserted for the words the Punjab by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948], by the Adaptation of Laws (Third Amendment) Order, 1951.

10. [Received the assent of the Lieutenant-Governor of the Punjab on the 30th May, 1918, and that of the Governor-General on the 12th June, 1918, and was first published in the Punjab Gazette of the 12th July, 1918.]

11. Substituted by Adaptation of Laws Order, 1950.

12. Repealed by Punjab Act 4 of 1919, Section 2(1).

13. Repealed by Punjab Act 4 of 1919, Section 2(1).

14. Repealed by Punjab Act 4 of 1919, Section 2(1).

15. Repealed by Punjab Act 4 of 1919, Section 2(1).

16. Repealed by Punjab Act 4 of 1919, Section 2(1).

17. Repealed by Punjab Act 4 of 1919, Section 2(1).

18. Repealed by Punjab Act 4 of 1919, Section 2(1).

19. Repealed by Punjab Act 4 of 1919, Section 2(1).

20. Repealed by Punjab Act 4 of 1919, Section 2(1).

21. Repealed by Punjab Act 4 of 1919, Section 2(1).

22. Repealed by Punjab Act 4 of 1919, Section 2(1).

23. Repealed by Punjab Act 4 of 1919, Section 2(1).

24. Repealed by Punjab Act 4 of 1919, Section 2(1).

25. Repealed by Punjab Act 4 of 1919, Section 2(1).

26. The words the Chief Court were repealed by Punjab Act 4 of 1919, section 2(2).

27. The brackets, figures and words (2) The Court of the Additional Judge omitted by Punjab Act 35 of 1963, section 2.

28. The clause (4) of the Court of Munsif was repealed by Punjab Act 9 of 1922, section 3.

29. Substituted for the words Provincial by the Adaptation of Laws Order, 1950.

30. Substituted for the words Provincial by the Adaptation of Laws Order, 1950.

31. Substituted by Punjab Act 25 of 1964, section 3.

32. Section 21-A inserted by Punjab Act 17 of 1968, section 2.

33. Substituted by Punjab Act 9 of 1922, section 4. For rules under sub-section (2), see notification No. 24019, dated 16th October, 1923, Punjab Gazette, 1923, Part I; page 794, No. 7460, dated 11th March, 1924 Punjab Gazette, 1924, Part, I, page 233 and No. 6158, dated 9th March, 1925, Punjab Gazette, 1925, Part I, page 152.

34. Substituted for the word Provincial by the Adaptation of Laws Order, 1950.

35. The words and when there is a vacancy in that number may subject to the rules, if any, made under sub-section (2) appoint such person as is nominated by the High Court to the said, vacancy were omitted by the Government of India (Adaptation of Indian Laws) Order 1937.

36. Added by Punjab Act 25 of 1964, section 2 and the Schedule. The original sub-section (2) which ran as follows: The Local Government may, after consultation with the High Court, make rules as to the qualifications of persons to be appointed Subordinate Judges was omitted by the Government of India (Adaptation of Indian Laws), Order, 1937.

37. The words or Munsif were repealed by Punjab Act 9 of 1922, section 6(2).

38. The words in the case of a Subordinate Judge were repealed by Punjab Act 9 of 1922, section 6(2).

39. The words by Local Government and, in the case of a Munsif were repealed by section 6(2) of Punjab Act 9 of 1922, section 6(2).

40. Substituted for the words Chief Court by Punjab Act 4 of 1919, section 2(5).

41. See notification Nos. 4 and 10, dated 3rd January, 1923, Punjab Gazette, Extraordinary, 1926.

42. The words or grade were repealed by Punjab Act 9 of 1922, section 6(2).

43. Substituted for the words Chief Court by Punjab Act 4 of 1919, section 2(5).

44. Sub-section (2) and the proviso thereto were repealed by Punjab Act 9 of 1922, section 6(3).

45. Substituted for the words Local Government by Punjab Act 9 of 1922, section 7.

46. Sub-section (2) omitted and sub-section (3) renumbered as sub-section (2) and the words or the High Court posts a Munsif were omitted by Punjab Act 9 of 1922, section 7(2) and (3).

47. Substituted by Punjab Act 9 of 1922, section 8.

48. Substituted for the word Provincial by the Adaptation of Laws Order, 1950.

49. The words or Munsifs, as the Local Government may direct were omitted by Punjab Act 9 of 1922, section 8(2).

50. The words or a Munsif , and in the case of Subordinate Judge or two hundred and fifty rupees in the case of a Munsif, omitted by ibid.

51. Substituted for the words five hundred rupees by Punjab Act 35 of 1963, section 4.

52. Substituted for the words Chief Court by Punjab Act 4 of 1919, 2(5).

53. See now the Indian Succession Act, 1925 (39 of 1925).

54. Clause (b) was repealed by Punjab Act 4 of 1926, section 7.

55. Substituted for the words Local Government by Punjab Act 9 of 1922, section 10.

56. Section 32 was omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.

57. Substituted for the words Local Government by Punjab Act 9 of 1922, section 10.

58. Section 35 was omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.

59. Substituted for the words Local Government by Punjab Act 9 of 1922, section 12.

60. Substituted for the figures and word 34 and 35 by the Government of India (Adaptation of Indian Laws) Order, 1937.

61. Substituted for the words Additional Judge by Punjab Act 35 of 1963, section 4.

62. Substituted for the words Chief Court by Act 4 of 1919, section 2(5).

63. Substituted by Act 4 of 1919, section 6.

64. Substituted for the words Chief Court by Punjab Act 4 of 1919, section 2(5).

65. Sub-section (2) was omitted and sub-section (3) renumbered as sub-section (2), and new sub-section (3) substituted for sub-section (4) by Punjab Act 9 of 1922, section 14. For notification under sub-section (3), see Punjab Gazette, Extraordinary, dated 5th January, 1923, page 13.

66. Substituted by Punjab Act No. 35 of 1963, section 6(2).

67. Substituted for the word Munsifs by section 15 of Punjab Act 8 of 1922.

68. Inserted by Punjab Act 9 of 1922, section 15.

69. Substituted for the words Chief Court by Punjab Act 4 of 1919, section 2(5).

70. Substituted for the words Chief Court by Punjab Act 4 of 1919, section 2(5).

71. Inserted by Punjab Act 6 of 1941, section 2(a).

72. Sub-section 3 omitted by Punjab Act 6 of 1941, section 2(b).

73. Repealed by Punjab Act 4 of 1919, section 2(4).

74. Substituted for the words Chief Court by Punjab Act 4 of 1919, section 2(5).

75. Substituted by Punjab Act 9 of 1922, section 16.

76. Substituted by Punjab Act 9 of 1922, section 17, for Local Government .

77. Added by Punjab Act 4 of 1919, section 2(6).

78. Substituted by Punjab Act 4 of 1919, section 2(7).

79. Substituted for the word Provincial by the Adaptation of Laws Order, 1950.

80. Added by Punjab Act 4 of 1919, section 2(8).

81. Repealed by Punjab Act 4 of 1919, section 2(4).

82. Substituted for the words Chief Court by Punjab Act 4 of 1919, section 2(5).

83. Added by Punjab Act 4 of 1919, section 2(9).

84. Inserted by the Indian Independence (Adaptation of Bengal and Punjab Acts,) Order, 1948 (G.G.O. 40).

85. Substituted for the words and thereafter, as referring to the High Court of East Punjab [vide, the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948] by the Adaptation of Laws (Third Amendment) Order, 1951.

86. Added by Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.