Section 2(2) in The Bombay High Court Letters Patents (Amendment) Act, 1948
(2)in paragraph 22 -(a)after the words "Judicature at Bombay" where they occur for the first time, the words "or the Bombay City Civil Court" shall be inserted;(b)after the words "Judicature at Bombay" where they occur for the second time, the words "or the said Bombay City Civil Court, as the case may be," shall be inserted;(c)for the word "Court" where it occurs at the end, the word "Courts" shall be substituted;
