The Calcutta High Court (Extension Of Jurisdiction) Act, 1953

The Calcutta High Court (Extension Of Jurisdiction) Act, 1953

An Act to extend the jurisdiction of the High Court at Calcutta to Chandernagore and the Andaman and Nicobar Islands.

BE it enacted by Parliament as follows:--

2. Extension of jurisdiction of Calcutta High Court to Chandernagore and Andaman and Nicobar Islands

The jurisdiction of the High Court at Calcutta shall extend to Chandernagore and the Andaman and Nicobar Islands and shall, as from the 2nd day of May, 1950, be deemed to have extended to Chandernagore, and the said High Court shall, for all purposes be deemed to be the High Court for Chandernagore and the Andaman and Nicobar Islands.

3. Effect of certain orders

Any order made-

(i) By the highest court of appeal in relation to Chandernagore before the 2nd day of May, 1950, or in any proceeding pending before that court on that day, or

(ii) By the Chief Commissioner, of the Andaman and Nicobar Islands before the commencement of this Act in the discharge of his functions as the High Court for those Islands.

Shall for all purposes have effect, not only as an order of that court, or as the case may be, of the Chief Commissioner, but also as if it were an order made by the High Court at Calcutta.

4. Power to make rules

Subject to the provisions of any law for the time being in force, the High Court at Calcutta may make rules to carry jurisdiction out the purposes of this Act and for the purpose of effectively exercising its in or in relation to Chandernagore and the Andaman and Nicobar Islands.

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