7. Where Vakils of High Court are entitled to practise.
(1)Subject to the provisions of any law for the time being in force and, with respect to the right of vakils of the High Court to practice in the High Court, subject to any rules for the time being in force under clause 10 of the Letters Patent, a vakil of the High Court shall be entitled to practice-(a)in the High Court;(b)in any court subordinate to the High Court,[***] [Clause (c) deleted by A.O., 1960.](d)in or before any other Court, tribunal or person in or before which or whom, vakils of the High Court are or may hereafter be entitled by law to practice; and(e)before any public officers in any of the following proceedings:-an investigation held in accordance with the first paragraph of Section 73 and an appeal under Section 77 of the Bombay Hereditary Offices Act (Bombay III of 1874),proceedings under Section 87. of the Bombay Land Revenue Code, 1879 (Bombay V of 1879),proceedings before a Tribunal of Arbitration under the Bombay Town Planning Act, 1915 (Bombay I of 1915);such proceedings under any enactment in force, in the [area to which this Act extends] [These words were substituted for the words 'Bombay Presidency' by the Bombay Adaptation of Laws (State and Concurrent Subject) Order, 1956.] as the [[State] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation of Indian Laws Order in Council.] Government], by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette, by the Adaptation of Laws Order, 1950.] may specify.(2)The provisions of sub-section (1) shall apply, mutatis mutandis, to attorneys of the High Court.
