Section 5(b) in The High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981
(b)in clause (1) of article 233 and in article 234, the references to the Governor of the State, and in article 237, the reference to the Governor, shall be construed as references to the Administrator of the Union territory of Goa, Daman and Diu;
