2. For Statement of Objects and Reasons, see the Calcutta Gazette, 1921, Pt. IV, page 31; and for Proceedings in Council, see the Bengal Legislative Council Proceedings, 1921 Vol. 111, pages 151-156, and Vol. IV, page 123; and also Vol. VII, No. 1, 1922; pages 22-107 and 133-162.
This Act shall, so far as regards the appellate and revisions jurisdiction conferred on the High Court in Calcutta be as valid as if this Act had been passed by the Indian Legislature if the Madras, Bengal and Bombay Children (Supplementary) Act, 1925 (XXXV of 1925) s. 2.
