Section 13 in Bombay High Court Letters Patent, 1866
13. Power to High Courts to provide for exercise of jurisdiction by Single Judges or Division Courts. - Subject to any laws or regulations which may be made by the Governor General in Council the High Court established in any Presidency under this Act may by its own rules provide for the exercise, by one or more Judges, or by Division Courts constituted by two or more Judges of the said High Court, of the original and appellate jurisdiction vested in such Court, in such manner as may appear to such Court to be convenient for the due administration of justice.
