Section 1 in Punjab Courts Act - Rules Framed under Section 46-A
1. Definitions.
- In these rules -'Petition' means a document, written for the purpose of being presented to a Court or a Judicial or Revenue Officer, as such, and includes a plaint and memorandum of appeal.'To practice as a Petition writer' means to write petitions, as defined above, for hire and includes the writing of a single petition for hire.A Petition-writer is said to practice in a Court when the writes petitions for the purpose of being presented to that Court.'Court subordinate to the High Court' means any Civil Court (including a Court of Small Causes) and any Criminal Court other than the High Court.'Revenue Officer' means and includes any person having authority as Revenue Officer under the Punjab Land Revenue Act, 1887, or the Punjab Tenancy Act, 1887.'Revenue Office' means the office of Revenue Officer.'Revenue Court' means and includes any Revenue Officer, exercising the jurisdiction described in section 77 of the Punjab Tenancy Act, 1887.'Revenue Officers invested with jurisdiction under' Chapter XI of the Punjab Land Revenue Act, 1887, shall be deemed to be subordinate Civil Courts or Revenue Courts according as they are under the control of the High Court or of the Financial Commissioners.B. Licensing of Petition-writers
