act 014 of 1875 : Punjab Judicial Administration Act, 1875 [Repealed]

Punjab Judicial Administration Act, 1875 [Repealed]

ACTNO. 14 OF 1875

07 January, 1875

Repealed by Act 16 of 1887

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 1^st July 1875).

An Act to amend the law relating to certain Courts and Offices in the Panj b.

PREAMBLE

Preamble. Whereas it is expedient to amend the law relating to certain Courts and Offices in the Panj b;

It is hereby enacted as follows:

Section 1. Short title

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 2. Repeal of Act XIX of 1865, s. 20

Section twenty of the Panj b Courts Act, 1865, is repealed in so far as it relates to the powers of a Deputy Commissioner.

Section 3. The Local Government may confer powers

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.

Section 4. Such powers where and in what cases to be exercised

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.

Section 5. Persons exercising such powers to be deemed to be Tahs ld rs or Deputy Commissioners

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.