Report No. 26
100. General powers of courts.-(1) Subject to the provisions of this Act, the court, in regard to proceedings under this Act, shall have the same powers and shall follow the same procedure as it has and follows in the exercise of its original civil jurisdiction.
[Section 5(1), P.A.] [Cf. section 90(1), P.T.A.]
(2) Subject as aforesaid, High Courts and district courts, in regard to proceedings under this Act in courts subordinate to them, shall have the same powers and shall follow the same procedure as they respectively have and follow in regard to civil suits.
[Section 5(2), P.A.]
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