Section 46 — Declaration of the Judicial Commissioner's Court as a High Court for certain purposes.

The Court of the Judicial Commissioner established under section 3 is hereby declared to be a High Court for the purposes of articles 132, 133 and 134 of the Constitution; and the provisions of the Judicial Commissioners' Courts (Declaration as High Courts) Act, 1950 (15 of 1950), shall apply to that Court as they apply to a Judicial Commissioner's Court in existence at the commencement of this Act.

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