The Laws and Regulations established for the internal administration of the District of Banda shall have full force and effect in the Jagheers of Poorwah and Khuddee, and the administration of Civil and Criminal Justice, and the superintendence of the settlement and realization of the public revenue, and of all matters relating to rent in the said Jagheers, are hereby vested in the Officers who are or may hereafter be appointed by the Lieutenant-Governor of the North-Western Provinces for the said District of Banda.

All suits and proceedings, whether in appeal or otherwise, arising in the said Jagheers, and which, at the time of this Act coming into operation shall be pending in any Court, or before any Officer, shall be heard and determined in the same manner as if this Act had not been passed.

Any suit which, before the coming into operation of this Act, shall have been determined and which shall have been or shall be remanded by any Appellate Court, shall be tried before the Court which for the time being would be competent to try such a suit if instituted after the passing of this Act.

All applications for execution of decrees or orders, which but for the passing of this Act would have been made to any Court or Officer existing at the time of the passing of this Act, shall be made to the Court or Officer who would have had jurisdiction in respect of the matter in dispute, had the suit or proceeding been instituted after the coming into operation of this Act.

All appeals from decrees or orders passed before the coming into operation of this Act shall be received, heard, and determined by the Court or Officer who would have had jurisdiction over such appeals, had the decrees or orders to which they relate been passed after the coming into operation of this Act.

This Act shall take effect from such date as the Lieutenant-Governor of the North-Western Provinces shall fix by an order to be published in the Official Gazette.