Section 2 in Calcutta High Court (Jurisdictional Limits) Act, 1919
2. Limits of ordinary original civil jurisdiction.-
The ordinary original civil jurisdiction of the High Court of Judicature at Fort William in Bengal shall be exercised within the limits set out in the Schedule:Provided that nothing in this Act shall affect any suit or other legal proceeding pending in any Court at the date of the commencement of this Act.THE SCHEDULE(See section 2)
