Federal Court (Enlargement of Jurisdiction) Act, 1947

6.Modification of existing laws.

Modification of existing laws. The provisions of the Code of Civil Procedure, 1908,(5 of 1908) and of any other law in force immediately before the appointed day relating to direct appeals in civil cases to His Majesty in Council shall, as from that day, have effect in relation to any appeal from a judgment to which this Act applies as if in the said provisions, for all references to His Majesty in Council, there had been substituted references to the Federal Court.