136. Power to invest officers making records-of-rights or general re-assessments with powers of Civil Courts.
(1)The [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] may by order published in the official Gazette, invest any Revenue-officer making or specially revising records-of-rights in any local area in pursuance of a notification under section 32 or making re-assessment of land-revenue in any local area in pursuance of a notification under section 49 [or any Revenue-officer in a Colony] [Inserted by the Colonization of Government Lands (Punjab) Act, 1912 (Punjab Act 5 of 1912), Section 8.], or any Revenue-officer to whose control that officer is subject, with all or any of the powers of any Court constituted under the [Punjab Courts Act, 1884 (XVIII of 1884)] [See now the Punjab Courts Act, 1918 (Punjab Act 6 of 1918).], for the purpose of trying all or any specified classes of suits or appeals relating to land arising in the local area.(2)The [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] may cancel an order under sub-section (1) wholly or in part.(3)While an order or any part of an order under that sub-section continues in force, the powers conferred thereby shall be exercised by the officers invested therewith and not otherwise.(4)Any cases pending before that officer under the order or a subsisting part of the order at the time of cancellation thereof may be disposed of by him as if the order or that part of it continued in force, unless the [State Government] [Substituted for the words 'Provincial Government' by the Adaptation of Laws Order, 1950.] directs, as it is hereby empowered to do, that those cases shall be transferred for disposal to the Courts by which they would have been disposed of if the order had not been published.
