Bombay High Court (Letters Patent) Act, 1866 [Repealed]
[Repealed by Act 22 of 2001]
Whereas the twenty-second section of the 3Letters Patent for the High Court of Judicature for the Presidency of Bombay, dated the 28th December 1865, is as follows: And we do further ordain that the said High Court of Judicature at Bombay shall have ordinary original criminal jurisdiction within the local limits of its ordinary original civil jurisdiction, and also in respect of all such persons beyond such limits over whom the said High Court of Judicature at Fort William in Bengal shall have criminal jurisdiction at the date of the publication of these presents;
And whereas it is expedient to correct the two clerical errors in such section which are hereinbefore indicated by italics;
It is hereby enacted as follows:
Section 1. Clause substituted for Section 22 of revised Letters Patent of Bombay High Court
In lieu of the said recited section, the following shall be substituted:
and we do further ordain that the said High Court of Judicature at Bombay shall have ordinary original criminal jurisdiction within the local limits of its ordinary original civil jurisdiction, and also in respect of all persons beyond such limits over whom the said High Court of Judicature at Bombay shall have criminal jurisdiction at the date of the publication of these presents.
1. Short title given by the Bombay Short Titles Act, 1921 (Bom. 2 of 1921).
2. See Gen. R. and O., Vol. I, p. 120.
3. See Gen. R. and O., Vol. I, p. 120.