22. to 33. [Jurisdiction; superintendence of inferior Courts; complaints against public officers; control of civil jail; subordination to higher Courts; appointment of Judges; oaths; duties; law officers; nazir; sherishtadar; record-keeper; administration of oaths]. Repealed Act XIV of 1869.
Chapters III and IV [Appointment, Removal and Punishment of Officers of Courts;Courts of Commissioners for deciding civil suits]
