Section 20 in The Goa, Daman And Diu Reorganisation Act, 1987
20. Common High Court for Maharashtra, Goa, Dadra and Nagar Haveli and Daman and Diu.
(1)On and from the appointed day,-(a)there shall be a common High Court for the States of Maharashtra and Goa, and for the Union territories of Dadra and Nagar Haveli, and Daman and Diu, to be called the High Court of Bombay (hereinafter referred to as the common High Court);(b)the Judges of the High Court of Bombay (hereinafter referred to as the existing High Court), holding office immediately before that day shall, unless they have elected otherwise, become, on that day, the Judges of the common High Court.(2)The expenditure in respect of the salaries and allowances of the Judges of the common High Court shall be allocated amongst the State of Maharashtra and Goa and the Union in such proportion as the President may, by order, determine.(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.
