The Administrator - General Act, 1913

3.Extent of jurisdiction of High Court.

The High Court shall, in respect of proceedings instituted by or against the Official Trustee under this Act or the Indian Trusts

1. This Act has been amended in its application to the former Province of Bengal by the Official Trustees (Bengal Amendment) Act, 1940 (Ben. 12 of 1940) and by the Official Trustees (Bengal Amendment) Act, 1941 (Ben. 1 of 1941). It has been extended to Berar by the Berar Laws Act, 1941 (4 of 1941), and to Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. 1.2 Preamble omitted by Act 48 of 1964, s. 2.3 Subs. by the A. O. 1950 for the former sub-section. 4 The words "except the State of Jammu and Kashmir" omitted by the Act 25 of 1968, s. 2 and Sch. (w.e.f. 15-8-1968). 5 The 1st April, 1914, see Gazette of India, 1914, Pt. I, p. 365.6 Subs. by the Adaptation of Laws (No. 2) Order, 1956, for the former section. 7 Cl. (2) omitted by Act 48 of 1964, s. 3.8 Ins. by s. 4, ibid. Original s. 3 was rep. by the Adaptation of Laws (No. 2) Order, 1956.66.Act, 1882 (2 of 1882) be a competent Court throughout the territories in relation to which it exercises civil appellate jurisdiction:

Provided the nothing in this section shall be construed as affecting the jurisdiction of any district court.]