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51. [ Reference in existing enactments to Chief Court. - In every enactment now in force, and in every appointment, order, rule, bye-law, notification or form made or issued thereunder all references to the Chief Court of the Punjab shall be construed when necessary as referring to the High Court of Judicature at Lahore [until the fifteenth day of August, 1947] [Added by Punjab Act 4 of 1919, section 2 (9).], [from that date and before the commencement of the Constitution, as referring to the High Court of East Punjab, and after the commencement of the Constitution as referring to the High Court of Punjab] [Substituted for the words 'and thereafter, as referring to the High Court of East Punjab' [vide the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948] by the Adaptation of Laws (Third Amendment) Order, 1951.] [until the thirty-first day of October, 1966 and thereafter as referring to the High Court of Punjab and Haryana.] [Added by Haryana Adaptation of Laws (State and Concurrent Subjects) Order, 1968.] ]