Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945

This Act was repealed and re-enacted except Section 9 and Schedule E by Bombay 52 of 1947, Section 2. For the Statement, see Bombay Government Gazette, 1945, Part V, page 147. Whereas it is expedient to extend the limits of the City of Bombay by including therein some portion of the Bombay Suburban District; And Whereas it is necessary to constitute the whole of the said area into an area hereinafter called the Greater Bombay; And Whereas clause 11 of the Letters Patent of the High Court of Judicature at Bombay, dated the 28th December, 1865 provides that the said High Court shall have and exercise ordinary original civil jurisdiction within such local limits as may from time to time be declared and prescribed by any law made by the Governor of Bombay in Council; And Whereas under the provisions of the Government of India Act, 1935, the Provincial Legislature of Bombay is competent to declare and prescribe the local limits of such jurisdiction; And Whereas, the Governor of Bombay has assumed to himself under the Proclamation, dated the 4th November, 1939 issued by him under section 93 of the Government of India Act, 1935, the powers vested by or under the said Act in the Provincial Legislature; Now, Therefore, in exercise of the said powers, the Governor of Bombay is pleased to make the following Act :

Act number

Act 17 of 1945

Year

1945

Enacted on

15-08-1945

In force from

15 August 1945

Jurisdiction

Maharashtra State Act

Subjects

Administrative Law, Judiciary And Legal Profession

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Official source: India Code