Section 137(2) in The Punjab Land Revenue Act, 1887
(2)In the absence of any such notification, a Revenue-officer invested under the last foregoing section with powers of any such Civil Court as aforesaid shall, with respect to the exercise of those powers, be deemed to be such a Civil Court for the purposes of the [Punjab Courts Act, 1884 (XVIII of 1884)] [See now the Punjab Courts Act, 1918 (Punjab Act 6 of 1918).].
