Section 8 in The Punjab Courts Laws (Extension) Act, 1957
8. Powers of Court and other authorities for purposes of facilitating application of the Act and Rules, Order, etc.
- For purposes of the facilitating the application in the transferred territories of the Act, Order, Rule and Order or law and Regulation any Court or authority may construe the same with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the court or authority.
