Section 43 in Bombay High Court Letters Patent, 1866
43. High Court to comply with requisition from Government for records etc. - And it is Our further will and pleasure that the said High Court of Judicature at Bombay shall comply with such requisitions as may be made by the Government, for records, returns, and statements, in such form and manner as such Government may deem proper.
[44. Power of Indian Legislature preserved. - And we do further ordain and declare that all the provisions of these Our Letters Patent are subject to the legislative powers of the Governor General in Legislative Council and also of the Governor General in Council under section seventy-one of the Government of India Act, 1915, and also of the Governor General in cases of emergency under section seventy-two of that Act and may be in all respects amended and altered thereby.]
