Section 2 in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
2. Definitions.
- In this Act,-(1)"City of Bombay" means the area within the local limits of the ordinary original civil jurisdiction of the High Court immediately before the commencement of this Act;(2)"Greater Bombay" means the areas for the time being specified in Schedule A;(3)"High Court" means the High Court of Judicature at Bombay;(4)"Letters Patent" means the Letters Patent of the High Court dated the 28th December, 1865;(5)"Schedule" means a Schedule appended to this Act.
