The Madras Children Act, 1920 (Mad. Act IV of 1920.), the Bengal Children Act, 1922 (Ben. Act II of 1922.), and the Bombay Children Act, 1924 (Bom. Act XIII of 1924.), shall, so far as regards the appellate and revisional jurisdiction conferred by the said Acts on the High Courts of Judicature at Madras, at Fort William in Bengal and at Bombay, respectively, be as valid as if the said Acts had been passed by the Indian Legislature.Open in Lexace · Ask the AI about this section
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