[Repealed by Act 22 of 2001, Section 2 and Schedule.]
Whereas the High Courts of Judicature at Fort William, Madras and Bombay have no power to deal with the costs of petitions under Section 4 of Act 25 of 1866 (to transfer to the Government of India certain securities and moneys deposited in the High Courts of Judicature at Fort William, Madras and Bombay 2[* * *]) 3[* * *] for payment of certain securities, moneys or proceeds transferred to Government;
And whereas it is expedient to confer such power upon the said High Courts;
It is hereby enacted as follows:
Whenever any of the said Courts shall make an order on any such petition, the Court may direct by whom the whole or any part of the costs of each party are to be paid.
1. Short title given by the Indian Short Titles Act, 1897 (14 of 1897).
2. The words and in the Supreme Court of the Straits Settlements and the proceeds of certain estates in the charge of the Administrator General of Bengal repealed by Act 16 of 1874.
3. The words or under Section 60 of the Administrator General's Act, 1867 are omitted as the Administrator General's Act, 1867 (24 of 1867) and this Act so far as it relates to the Administrator General, were repealed by the Administrator General's Act, 1874 (2 of 1874).