act 019 of 1867 : Darjeeling (High Court's Jurisdiction) Act, 1867 [Repealed]

Darjeeling (High Court's Jurisdiction) Act, 1867 [Repealed]

ACTNO. 19 OF 1867

03 August, 1867

[Repealed by Act 56 of 1974, Section 2 & Schedule I.]

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:

Section 1. Repeal of Act 10 of 1863

[Repealed by the Repealing Act, 1874 (16 of 1874).]

Section 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.2

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).

2. I.e., apparently, outside the local limits of its ordinary original civil jurisdiction.