50. Amendment of definition of District Judge in Punjab General Clauses Act, 1898.
- For the definition of "District Judge", in section 2 (15) of the Punjab General Clauses Act, 1898, the following shall be substituted :-"District Judge" shall mean the Judge of a principal Civil Court of original jurisdiction but shall not include the [High Court] [Substituted for the words 'Chief Court' by Punjab Act 4 of 1919, section 2 (5).] in the exercise of its ordinary or extraordinary original civil jurisdiction.
