This Act may be called The Punjab Judicial Administration Act, 1875

Local extent. It extends to all the territories for the time being under the government of the lieutenant-Governor of the Panj b;

Commencement. And it shall come into force on the passing thereof.

Section twenty of the Panj b Courts Act, 1865, is repealed in so far as it relates to the powers of a Deputy Commissioner.

All or any of the powers conferred by, or conferrible under, the said Act, or by or under any other enactment for the time being in force,

(a) of a Tahs ld r. on a Tahs ld r, or

(b) of a Deputy Commissioner. on a Deputy Commissioner as such or as a principal Civil Court of original jurisdiction,

may he conferred by the Local Government on any person they think fit.

Any person invested with powers under section three shall exercise such powers in such District or Districts, or in such portion of a District, as the Local Government may from time to time appoint in this behalf, and in such cases or classes of cases as the Deputy Commissioner of the District may from time to time, subject to any rules prescribed in this behalf by the Local Government, by general or special order direct.

Any person exercising any of the said powers shall, for the purposes of the law relating to appeals and for all other purposes connected with the exercise of such powers, be deemed to be a Tahs ld r or Deputy Commissioner, as the case may be.