Section 16 in THE CONSTITUTION (SEVENTH AMENDMENT) ACT, 1956
16. Substitution of new articles for Articles 230, 231 and 232.-
For Articles 230, 231 and 232 of the Constitution, the following articles shall be substituted, namely:-"230. Extension of jurisdiction of High Courts to Union Territories.-(1) Parliament may by law extend the jurisdiction of a High Court to, or exclude the jurisdiction of a High Court from, any Union Territory.(2)Where the High Court of a State exercises jurisdiction in relation to a Union Territory,-(a)nothing in this Constitution shall be construed as empowering the Legislature of the State to increase, restrict or abolish that jurisdiction; and(b)the reference in Article 227 to the Governor shall, in relation to any rules, forms or tables for subordinate courts in that territory, be construed as a reference to the President.
