22. Number of peons in District and Subordinate Courts.
- Subject to the rules to be made by the High Court and approved by the [State] [See Adaptation of Laws Order, 1950.] Government, [-] [The words 'and sanctioned by the Governor-General of India in Council' were repealed by the Devolution Act (XXXVIII of 1920), section 2, and Schedule I.] every District Judge and every Magistrate of a District shall fix and may from time to time alter, the number of peons necessary to be employed for the service and execution of processes issued out of his Court and each of the Courts subordinate thereto.Number of Peon in Moffusil Small Causes Court. - And for the purposes of this section, every Court of Small Causes established under Act No. XI of 1865 [to consolidate and amend the law relating to Court of Small Causes beyond the local limits of the ordinary original civil jurisdiction of the High Courts of judicature] [The reference to Act XI of 1835 should now be read as the (Provincial) Small Cause Courts Act, 1887 (IX of 1887), sections (2) and (3).] shall be deemed to be subordinate to the Court of the District Judge.[23. Number of peons in Revenue Court)] [Repealed by Punjab Land Revenue Act, 1887 (XVII of 1887), section 2 and Schedule.].[24. (Process served under this Chapter to be held to be process within meaning of Code of Civil Procedure.] [Repealed by the Repealing and Amending Act, 1891 (XII of 1891).]
