1Darjeeling (High Court's Jurisdiction) Act, 1867
| [Act 19 of 1867] | [8th March, 1867] |
| [Repealed by Act 56 of 1974, Section 2 & Schedule I.] | [8th March, 1867] |
An Act to make further provision for the Administration of justice in the District of Darjeeling
Whereas it is expedient to make further provision for the administration of justice in the District of Darjeeling; It is hereby enacted as follows:-
1 As to the constitution, jurisdiction and powers of the Calcutta High Court, see the Indian High Courts Act, 1861 (24 & 25 Vict., c. 104) and the Indian High Courts Act, 1865 (28 & 29 Vict., c. 15).
1. Repeal of Act 10 of 1863.-[Repealed by the Repealing Act, 1874 (16 of 1874).]
2. High Court, Fort William, to exercise jurisdiction over Darjeeling.-The High Court of Judicature for the Bengal Division of the Presidency of Fort William shall have and exercise, with regard to the District of Darjeeling, all such jurisdiction and powers as it has and exercises with regard to any other territory.1
1 I.e., apparently, outside the local limits of its ordinary original civil jurisdiction.