Report No. 86
8.7. Section 7(a)-High Courts with original civil jurisdiction-Recommendation.-
Section 7(a) mentions only the three High Courts in the Presidency towns. Since the passing of the Act, a few other High Courts have been created with ordinary original civil jurisdiction and clause (a) should be amended to cover them. Accordingly, we recommend that section 7(a) should be suitably revised.1
1. See para. 8.12, infra for re-draft.
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