Section 136(1) in The Punjab Land Revenue Act, 1887
(1)The [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] may by order published in the official Gazette, invest any Revenue-officer making or specially revising records-of-rights in any local area in pursuance of a notification under section 32 or making re-assessment of land-revenue in any local area in pursuance of a notification under section 49 [or any Revenue-officer in a Colony] [Inserted by the Colonization of Government Lands (Punjab) Act, 1912 (Punjab Act 5 of 1912), Section 8.], or any Revenue-officer to whose control that officer is subject, with all or any of the powers of any Court constituted under the [Punjab Courts Act, 1884 (XVIII of 1884)] [See now the Punjab Courts Act, 1918 (Punjab Act 6 of 1918).], for the purpose of trying all or any specified classes of suits or appeals relating to land arising in the local area.
