49. Amendment of the Punjab Land Revenue Act, Punjab Tenancy Act and the Indian Court-fee Act. - (a) In section 117(2) of the Punjab Land Revenue Act, 1887, in clause (c), "[Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Act 16 of 1995 dated 26.10.1995.]" shall be substituted for "District Judge" an in clauses (d) and (e) "District Court" shall be substituted for "Divisional Court".
(b)In section 99 (1) of the Punjab Tenancy Act, 1887 "District Judge" shall be substituted for "Divisional Court".(c)In section 7 (v) (b) of the Indian Court-fee Act, 1870, for the word "five" shall be substituted the word "ten".
