act 005 of 1872 : High Court Jurisdiction (Sindh) Act, 1872 [Repealed]

High Court Jurisdiction (Sindh) Act, 1872 [Repealed]

ACTNO. 5 OF 1872

03 April, 1874

Repealed by Reg. 6 of 1936

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 28^th March 1872).

An Act to remove doubts as to the Jurisdiction of the High Court of Bombay over the Province of Sind.

PREAMBLE

Preamble. Whereas it is expedient to remove doubts which have arisen as to the jurisdiction of the High Court of Bombay over the Province of Sind. It is hereby enacted as follows:

Section 1. Bar of jurisdiction in Sind of Bombay High Court

The High Court of Bombay has not, and shall he deemed never to have had, jurisdiction over the Province of Sind.