The Gujarat High Court (Uniformity in Jurisdiction ) Act,1965

 
 
 
 
 
 
 
 
 
 
 
 
GOVERNMENT OF GUJARAT 
 
 
 
 
 
 
 
 
 
 
 
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT  
 
 
 
 
 
 
 
 
 
 
 
GUJARAT ACT NO. 2 OF 1966 
 
 
 
 
 
 
 
 
 
 
 
 
The Gujarat High Court (Uniformity in 
Jurisdiction ) Act,1965 
 
 
 
 
 
 
 
 
 
 
 
 
(As modified upto the 30th September, 2006) 
GUJARAT ACT NO. 2 OF 1966 1  
 
[The Gujarat High Court (Uniformity in Jurisdiction ) Act,1965 ] 
[2nd February, 1966] 
 
An Act to provide for uniformity in jurisdiction of the Gujarat High Court. 
 
It is hereby enacted in the Sixteenth Year of the Republic of India as follows: - 
 
1. (1) This Act may be called the Gujarat High Court (Uniformity in Jurisdiction) 
Act, 1965. 
 
(2) It shall come into force on such date as the State Government may, by noti- 
fication in the Official Gazette, appoint. 
 
2. The original, appellate and other jurisdiction exercised by the High Court of Gujarat 
in respect of the territories comprised in the Bombay area of the State of Gujarat shall, 
on and from the date of the commencement of this Act, be exercisable by it in the same 
manner and to the same extent in respect of the territories comprised in the Saurashtra 
area of the State of Gujarat and the Kutch area of the State of Gujarat. 
 
 
 
 
 
 
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1 Statement of Objects and Reasons See Gujarat Government Gazette Extraordinary, Part v, dated 
the 
 This Act was assented t o by the President on the 22 nd January, 1966.  
Short title and 
commencement. 
Uniform exercise of 
jurisdiction by High 
Court. 

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