Section 1488 in Colonial Courts of Admiralty (India) Act, 1891
1488.
Object and Reason.- The main object of this Bill is to declare certain Courts in India having unlimited civil jurisdiction to be Colonial Courts of Admiralty in pursuance of the Colonial Courts of Admiralty Act, 1890 (53 and 54 Vict., c. 27)2. The Bill, like the English Act, is not intended to take-away any jurisdiction of any High Court of jurisdiction in India. On the contrary, the Bill with so far as the Admiralty and Vice-Admiralty jurisdictions of those Courts are affected, extend and improve them.
