Section 5(2) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
(2)Save as otherwise provided in this Act, nothing in sub-section (1) shall affect -(a)the jurisdiction of the High Court as a Court of Admiralty or Vice-Admiralty under clauses 32 and 33 of the Letters Patent or under the Territorial Waters Jurisdiction Act, 1878, or otherwise exercisable by it in connection with prize matters or other maritime questions arising in India;(b)any right or liability of any Government or any local authority or person, except in regard to the exercise of jurisdiction and any legal consequences thereof.
