Section 20(3) in The Goa, Daman And Diu Reorganisation Act, 1987
(3)On and from the appointed day, the common High Court shall have, in respect of the territories comprised in the State of Maharashtra and Goa and the Union territories of Dadra and Nagar Haveli and Daman and Diu, all such jurisdiction, powers and authority as under the law in force immediately before the appointed day, are exercisable in respective of those territories by the High Court of Bombay.
