(3)While dealing with and disposing of the cases referred to in sub- section (2), an Additional District Judge shall be deemed to be the Court of the District Judge.[21A. Assignment of functions of District Judge to Additional District Judge.] [Section 21-A inserted by Punjab Act 17 of 1968, Section 2.] - The High Court or the District Judge may assign to an Additional District Judge any of the functions of the District Judge, including the functions of receiving and registering cases and appeals, which but for such assignment of functions could be instituted in the Court of the District Judge, and in the discharge of those functions the Additional District Judge shall, notwithstanding anything contained in the Act, exercise the same powers as the District Judge.
