Section 5 in The Punjab Courts Laws (Extension) Act, 1957
5. Punjab and Haryana High Court to exercise same control over Sub-Judges- Cum-Magistrate as was exercised by Pepsu High Court.
- Notwithstanding anything to the contrary contained in any law for the time being in force the High Court for the [State of Punjab and Haryana] [Adaptation of Laws Order, 1968.] shall, in relation of Sub-judges-cum-Magistrates posted from time to time at any place in the transferred territories, have the same powers and exercise the same control as the Pepsu High Court had and exercised in respect of them immediately before the appointed date.
