act 015 of 1919 : Calcutta High Court (Jurisdictional Limits) Act, 1919
Section 1.Short title.
This Act may be called the Calcutta High Court (Jurisdictional Limits) Act, 1919.
Section 2.Limits of ordinary original civil jurisdiction.
The ordinary original civil jurisdiction of the
High Court of Judicature at Fort William in Bengal shall be exercised within the limits set out in the
Schedule;
Provided that nothing in this Act shall affect any suit or other legal proceeding pending in any Court
at the date of the commencement of this Act.