STRAITS SETTLEMENTS.
ACT No.XIV. OF 1852.
[Passed on the 27th February,1852.]
1. Extending Acts 24,1841 and 17,1843 to Straits Settlements.
2. Extending provisions of above Acts relating to Supreme Court to Court of Judicature of Straits
Settlements.
An Act for extending the provisions of Acts XXIV.of 1841. and XVII. of 1843, to the Straits
Settlement.
Whereas doubts have been entertained whether Acts XXIV. of 1841. and XVII. of 1843, are in
force in the Settlement of Prince of Wales’ Islands, Singapore and Malacca; It is hereby enacted as
follows:
I. The Provisions of Acts XXIV. of 1841, and XVII. of 1843, shall be applicable and in force in the
said Settlement.
II. All provisions contained in Act XXIV. of 1841, and Act XVII. of 1843, relating to Her
Majesty’s Supreme Courts shall be applicable to the Court of Judicature of the said Settlement, and
shall be respectively construed as, if, instead of the words Her Majesty’s Supreme Courts, or Her
Majesty’s Supreme Courts of the repective presidencies, or the Supreme Court of each of the
Presidencies, the words, “the Court of Judicature of prince of Wales’ Island, Singapore and Malacca,”
had been therein mentioned.