In this Chapter, "High Court" means-(i)in relation to any State, the High Court of that State;(ii)in relation to the Union territory of Delhi, the High Court of Delhi;(iia)(iii)in relation to the Union Territories of Arunachal Pradesh and Mizoram, the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura);(iv)in relation to the Union territory of Andaman and Nicobar Islands, the High Court at Calcutta;(v)in relation to the Union territory of Lakshadweep, the High Court of Kerala;(va)in relation to the Union territory of Chandigarh, the High Court of Punjab and Haryana;(vi)in relation to the Union territories of Dadra and Nagar Haveli and Goa, Daman and Diu, the High Court at Bombay;(vii)in relation to the Union territory of Pondicherry, the High Court at Madras.
