The Local Government may, by notification in the official Gazette, invest any person with the powers of an Assistant Commissioner with full powers, or of an Assistant Commissioner with special powers, or of an Assistant Commissioner with ordinary powers, or of a Tahsildar, as described in Act No. XIX of 1865, within such local limits as it may think proper and may from time to time withdraw any of such powers.

The Local Government may also by such notification as aforesaid direct that any of the powers conferred under this Act shall he exercised only with reference to such class of suits as may he specified in the notification.

When any of the powers conferred under this Act shall he exercised by three or more persons, sitting together as a Court and each invested with the same powers, the decision of the majority of such persons shall he deemed to he the decision of the Court.

All decrees and proceedings heretofore passed and taken by any person invested by the Local Government, otherwise than under Act No. XIX of 1865, with powers to try and decide civil suits, shall be as valid as if this Act had then been passed and such powers had been conferred hereunder.

This Act shall extend only to the territories for the time being under the government of the Lieutenant Governor of the Panj b.