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

[Act No. 26 of 1981]

[9th September, 1981.]

Contents
Sections	Particulars
Title	The High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981
1.	Short title and commencement
2.	Definitions
3.	Extension of jurisdiction of Bombay High Court to Goa, Daman and Diu
4.	Jurisdiction of Bombay High Court
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
6.	Special provisions relating to advocates
7.	Transfer of pending proceedings from the Court of the Judicial Commissioner to the Bombay High Court
8.	Right to appear or act in proceedings transferred to the Bombay High Court
9.	Establishment of a permanent bench of Bombay High Court at Panaji
10.	Allocation of expenditure of the Bombay High Court
11.	Rule of construction
12.	[Repealed.]
13.	Power to remove difficulties
14.	Power to adapt laws