(5)The second Financial Commissioner appointed under section 52 of the [Punjab Courts Act, 1884 (XVIII of 1884)] [ See now the Punjab Courts Act, 1918 (Punjab Act 6 of 1918).] shall be deemed to have had jurisdiction on and after the first day of November, 1884, to make any decree or order or dispose of any other business which might have been made or disposed of by the other Financial Commissioner.]
