(5)[Subject to the provisions of this Act, the jurisdiction of the Financial Commissioner extends to the whole of the territories [-] [See also Punjab Government Notification No. 684, dated the 18th September, 1893, appointing all Assistant Commissioners and Extra Assistant Commissioners, who have been invested with the powers of a Magistrate of the first or second class under the Criminal Procedure Code and also with powers of a Munsif of the first or second class under the Punjab Courts Act as Assistant Collectors of the first grade.] administered by the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.] of Punjab and of Commissioners and of Collector and Assistant Collectors to the division and districts, respectively, in which they are for the time being employed.]
