Section 8 in THE CONSTITUTION (FIFTEENTH AMENDMENT) ACT, 1963
8. Amendment of Article 226.-
In Article 226 of the Constitution,-(a)after clause (1), the following clause shall be inserted, namely:-"(1-A) The power conferred by clause (1) to issue directions, orders or writs to any Government, authority or person may also be exercised by any High Court exercising jurisdiction in relation to the territories within which the cause of action, wholly or in part, arises for the exercise of such power, notwithstanding that the seat of such Government or authority or the residence of such person is not within those territories.";(b)in clause (2), for the word, brackets and figure "clause (1)", the words, brackets, figures and letter "clause (1) or clause (1-A)" shall be substituted.
