The Bombay High Court (Letters Patent) Act, 1866.

1866 : Bom. XXIII]    1                    
THE BOMBAY HIGH COURT (LETTERS PATENT) ACT, 1866 
[Text as on 30th May 2024] 
————— 
CONTENTS  
PREAMBLE. 
SECTIONS. 
 1. Clause substituted for section 22 of revised Letters Patent of Bombay High Court.  
  
 
2  The Bombay High Court (Letters Patent) Act, 1866 [1866 : Bom. XXIII 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1866 : Bom. XXIII] The Bombay High Court (Letters Patent) Act, 1866 3 
BOMBAY ACT No. XXIII OF 18661 
[THE BOMBAY HIGH COURT (LETTERS PATENT) ACT, 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 3Letters Patent for the High Court of 
Judicature for the Presidency of Bombay, dated the 28 th 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.” 
                                                   
1  For Proceedings in council relating to this Act, which was introduced and passed at one sitting , see Gazette of India , 
1886. Supplement, p. 255. The short title was given by Bom. 2 of 1921. 
2  General Statutory Rules and Orders. 
3  General Statutory Rules and Orders. 

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