act 020 of 1872 : Jurisdiction over SMDH Act, 1872 [Repealed]

Jurisdiction over SMDH Act, 1872 [Repealed]

ACTNO. 20 OF 1872

09 May, 1872

Repealed by Reg. 6 of 1936

Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 5^th September 1872).

An Act to amend Act No. V of 1873.

PREAMBLE

Preamble. Whereas it is expedient to amend Act No. V of 1872 (to remove doubts as to the jurisdiction of the High Court of Bombay over the Province of Sind);

It is hereby enacted as follows:

Section 1. Section added to Act V of 1872

The said Act shall he construed as if the following sections were added thereto:

2. Saving Act XXIV of 1867. Nothing herein contained shall he deemed to affect the Administrator General's Act, 1867.

3. Saving of probates an administration. Nothing herein contained shall be deemed to invalidate the grant of any probate or letters of administration heretofore or hereafter made by the High Court of Judicature at Bombay, or to affect the rights, powers or duties of any executor or administrator under, or by virtue of, any such probate or letters.

4. Saving of High Court's criminal jurisdiction over European British subjects. Nothing herein contained shall he deemed to affect the criminal jurisdiction of the said High Court so far as regards European British subjects of her Majesty.