Notwithstanding anything contained in Act No. XIX of 1865 (to define the jurisdiction of the Courts of Judicature of the Panj b and its Dependencies) the Assistant Commissioner or other officer for the time being in charge of the parganas of Kullu, Seor j, Lahoul and Spit , commonly called the Kullu Sub-division of the K ngra District, may hear appeals in civil cases from the decisions and orders of the Tahs ld r of Sult npur, the Tahs ld r of Plach, the N g of Lahoul and the Nono of Spit .

An appeal shall lie from the decisions and orders of such Assistant Commissioner or other officer as aforesaid, to the Commissioner of the Division, in like manner as though such decisions or orders has been given by the Deputy Commissioner of the District, and the provisions of Act No. VII of 1868 (to amend the law relating to Appeals and, Reviews of Judgment in the Panj b) with reference to the Deputy Commissioner, shall be held to apply to such Assistant Commissioner or other officer as aforesaid.

This Act shall come into operation on the first day of March 1870, in regard to all cases pending or liable to appeal in the Courts of the Tahsildar of Sultanpur, the Tahsild r of Plaoh, the Negi of Lahoul, and the Nono of Spiti on that date and shall remain in force until the thirtieth day of April 1873, and, in the case of any appeal preferred before the thirtieth day of April 1873, until such appeal has been disposed of.