Appeals to Assistant Commissioner, Kulu Act, 1874 [Repealed]
(Received the assent of the Governor General on the 10th March 1874)
An Act to Invest the Assistant Commissioner in charge of the Kullu Sub-Division of the Kangra District with certain appellate powers.
PREAMBLE
Whereas the Assistant Commissioner in charge of the Kullu Sub-division of the of the District was invested with certain appellate powers in civil cases by Act No. IV of 1870; and whereas the period for which the said Act was to continue in force, has now expired, and it is expedient to repeal the said Act and to re-enact it without prescribing any period for its continuance; It is hereby enacted as follows:
Section 1. Repeal of Act No. IV of 1870
Act No. IV of 1870 (for investing the Assistant Commissioner in charge of the Kullu Sub-division of the K ngra, District with certain appellate powers) is repealed.
Section 2. Assistant Commissioner of Kullu may hear appeals
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 Sp t , 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 Negi of Lahoul and the Nono of Sp t .
Section 3. Appeal from Assistant Commissioner's orders
An appeal shall he 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 had been given by the Deputy Commissioner of the District; and the provisions of Act No. IX of 1873 (to prolong the law relating to Appeals and Reviews of Judgment in the Punj b) with reference to the Deputy Commissioner, shall be held to apply to such Assistant Commissioner or other officer as aforesaid.
Section 4. Commencement of Act
This Act shall come info operation on the first day of April 1874, and shall apply to all cases pending or liable to appeal in the Courts of the Tahs ild r of Sult npur, the Tahs ild r of Plach, the Negi of Lahoul, and the Nono of Sp t on that date.