Central Government Act
[ The Bombay High Court (Letters Patent) Act, 1866 ]
[ THE BOMBAY HIGH COURT (LETTERS PATENT) ACT, 1866 ]
ACT NO. 23 OF 1866
[ 17th May, 1866.]
An Act to correct two clerical errors in the 2Letters Patent
for
the High Court of Judicature for the Presidency of Bombay.
Preamble.- WHEREAS the twenty- second section of the
2Letters
Patent for the High Court of Judicature for the Presidency of
Bombay,
dated the 28th December, 1865, is as follows:-,, And we do
further
ordain that the said High Court of Judicature at Bombay shall
have
ordinary original criminal jurisdiction within the local limits of
its
ordinary original civil jurisdiction, and also in respect of all
such
persons beyond such limits over whom the said High Court of
Judicature
at Fort William in Bengal shall have criminal jurisdiction at the
date
of the publication of these presents;"
AND WHEREAS it is expedient to correct the two clerical errors
in
such section which are hereinbefore indicated by italics;
It is hereby enacted as follows:-
1. Clause substituted for section 22 of revised Letters Patent of Bombay High Court.- In lieu of the said recited section, the following shall be substituted:-" and we do further ordain that the said High Court of Judicature at Bombay shall have ordinary original criminal jurisdiction within the local limits of its ordinary original civil jurisdiction, and also in respect of all persons beyond such limits over whom the said High Court of Judicature at Bombay shall have criminal jurisdiction at the date of the publication of these presents." -----------------