(1)Parliament may by law constitute a High Court for a [Union territory] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule for " State specified in Part C of the First Schedule" .] or declare any Court in any [such territory] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule for such State" .] to be a High Court for all or any of the purposes of this Constitution.
