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."