Section 155(1)(f) in The Punjab Land Revenue Act, 1887
(f)[ declaring what shall be the language of any of those offices and determining in what cases persons practising in those offices shall be permitted to address the presiding officers thereof in English ; and [For rules under section 155(1) (f) and (g), see Notification No. 76, Punjab Gazette (Extra), Ist March, 1888, p. ibid ; 1906 ; Part III, page 1411.]