Section 51 in The Parsi Marriage And Divorce Act, 1936
51. Superintendence of High Court
.The High Court shall have superintendence over all Courts constituted under this Act subject to its appellate jurisdiction in the same manner as it has over other Courts under [article 227 of the Constitution] [Substituted by A.O.1950, for certain words.] and all the provisions of [that article] [Substituted by Act 36 of 1957, Section 3 and Sch.II, for "that section" (w.e.f. 17.9.1957).] shall apply to such Courts.
