Section 13(3) in Colonial Courts of Admiralty Act, 1890
(3)The provisions of this Act with respect to appeals to Her Majesty in Council, from Courts in British possessions in the exercise of the jurisdiction conferred by this Act, shall apply, with the necessary modifications, to appeals from judgments of any East African Court made or purporting to he made in exercise of the jurisdiction under the Slave Trade (East African Courts) Acts, 1873 and 1879.
