The High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981

14 sections.

Section 1 — Short title and commencement.
Section 2 — Definitions.
Section 3 — Extension of jurisdiction of Bombay High Court to Goa, Daman and Diu.
Section 4 — Jurisdiction of Bombay High Court.
Section 5 — Chapter VI of Part VI of the Constitution to apply to the Bombay High Court exercising jurisdiction over the Union territory of Goa, Daman and Diu.
Section 6 — Special provisions relating to advocates.
Section 7 — Transfer of pending proceedings from the Court of the Judicial Commissioner to the Bombay High Court.
Section 8 — Right to appear or act in proceedings transferred to the Bombay High Court.
Section 9 — Establishment of a permanent bench of Bombay High Court at Panaji.
Section 10 — Allocation of expenditure of the Bombay High Court.
Section 11 — Rule of construction.
Section 12 — Repealed.
Section 13 — Power to remove difficulties.
Section 14 — Power to adapt laws.

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.