Section 3(22) in The Bombay General Clauses Act, 1904
(22)"High Court", used with reference to civil proceedings shall mean the highest Civil Court of appeal in the part of the Bombay Presidency [and after the 1st day of May, 1960 in the part of the State of the Maharashtra] [These words were inserted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in which the Act containing the expression operates;
