(2)Where the High Court of a State exercises jurisdiction in relation to a Union territory:(a)nothing in this Constitution shall be construed as empowering the Legislature of the State to increase, restrict or abolish that jurisdiction; and(b)the reference in article 227 to the Governor shall, in relation to any rules, forms or tables for subordinate courts in that territory, be construed as a reference to the President.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, this amendement is for the creation of state high courts is the subject of these.After the changes, a High Court’s jurisdiction could be expanded to a Union territory if needed. Also Refer ]
