(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Court;(c)before the tribunal of appeal constituted under the [City of Bombay Improvement Act, 1898;] [This Act has been repealed by Bombay 16 of 1925 which also has been repealed by Bombay 18 of 1933.](d)in or before any other Court tribunal or person in or before which or whom vakils of the High Court are or may hereafter be entitled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 practise; 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 on appeal under section 77 of the Bombay Hereditary Offices Act;proceedings under section 87 of the Bombay Land Revenue Code, 1879;proceedings before a Tribunal of Arbitration under the Bombay Town Planning Act, 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 Subjects) 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.
