Report No. 32
Appendix 9
Extracts of Sections 10 and 11, of the Dadra and Nagar Haveli Act, 1961 (35 of 1961)
"10. Power to extend enactments to Dadra and Nagar Haveli.-The Central Government may, by notification in the Official Gazette, extend with such restrictions or modifications as it thinks fit to Dadra and Nagar Haveli any enactment which is in force in a State at the date of the notification.
11. Extension of the jurisdiction of Bombay High Court to Dadra and Nagar Haveli.-As from such date as the Central Government may, by notification in the Official Gazette specify, the jurisdiction of the High Court at Bombay shall extend to Dadra and Nagar Haveli.".
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