Section 18 in Bombay High Court Letters Patent, 1866
18. Territorial limits of jurisdiction of Courts may be altered by order in Council. - It shall be lawful for Her Majesty, from time to time by Her Order in Council, to transfer any territory or place from the jurisdiction of one to the jurisdiction of any other of the High Courts established under this Act, and generally to alter and determine the territorial limits of the jurisdiction of the said several Courts as to Her Majesty, with the advice of Her Privy Council, may seem fit.
