(ee) 11[ in Chandigarh, the High Court of Punjab and Haryana;]
1. For Statement of Objects and Reasons, see Calcutta Gazette, 1863, p. 173; for Report of Select Committee, see Gazette of India, 1869, p. 192; for Proceedings in Council, see Calcutta Gazette, 1862, Supplement, p. 463, ibid., 1863, Supplement, p. 43, and Gazette of India, 1869, Supplement, p. 291.
2. The words" in India" omitted by Act 3 of 1951, s. 3 and Sch.
3. Subs. by A. O. 1948, for the original first para.
4. Subs. by A. O. 1950, for certain words.
5. Subs. by Act 3 of 1951, s. 3 and Sch., for" except Part B States".
6. Subs. by Act 25 of 1926, s. 2, for paras. 2, 3 and 4.
7. Ins. by Act 30 of 1927, s. 2.
8. Subs. by A. O. (No. 2) 1956, for the former.
9. Subs. by the Himachal Pradesh (Adaptation of Laws on State and Concurrent Subjects) Order, 1968. for sub- clause (b) (w. e. f 1- 11- 1966 ).
10. Subs. by the Laccadive, Minicoy and Amindivi Islands (Alteration of Name) Adaptation of Laws Order, 1974, for" the Laccadive, Minicoy and Amindivi Islands" (w. e. f. 1- 11- 1973 ).
11. ins' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968 (w. e. f. 1- 11- 1966 ).
and in the case of any petition under this Act," High Court" means the High Court for the area where the husband and wife reside or last resided together:]