Section 27 in The Calcutta High Court (Extension Of Jurisdiction) Act, 1953
27.
/1381The Bill seeks to extend the jurisdiction of the Calcutta High Court to Chandernagore and the Andaman and Nicobar Islands.2. In the Case of Chandernagore, the Calcutta High Court has been the High Court for purposes of certain laws which were extended to the area after its de facto transfer of the area to India has been effected, it is considered that the jurisdiction of that High Court should extend to that area for all purposes by an Act of Parliament as contemplated in Art. 230 of the Constitution.3. In relation to the Andaman and Nicobar Islands also, the Calcutta High Court is the High Court for the purposes of the limited number of laws including the Codes and Criminal Procedure. The Bill is designed to confer on the High Court jurisdiction of all purpose." - Gazette of India, 22-4-1953, Pt. II, Section 2, Ext., p. 308.[18th December, 1953]An Act to extend the jurisdiction of the High Court at Calcutta to Chandernagore it enacted by Parliament as follows:-
