The Mysore High Court (Extension Of Jurisdiction To Coorg) Act, 1952

MYSORE STATE
India

The Mysore High Court (Extension Of Jurisdiction To Coorg) Act, 1952

Act 72 of 1952

Published on 1 January 1952
Commenced on 1 January 1952
[This is the version of this document from 1 January 1952.]
[Note: The original publication document is not available and this content could not be verified.]

Central Government ActThe Mysore High Court (Extension Of Jurisdiction To Coorg) Act, 1952THE MYSORE HIGH COURT (EXTENSION OF JURISDICTION TO COORG) ACT, 1952ACT NO. 72 OF 1952 AN ACT TO EXTEND THE JURISDICTION OF THE HIGH COURT OF MYSORE TOTHE STATE OF[ 18th December, 1952.]BE it enacted by Parliament as follows:-

1. Short title and commencement.(1) This Act may be called the Mysore High Court (Extension of Jurisdiction to Coorg) Act, 1952 .

(2)It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint.

2. definitions. In this Act,-(a) appointed day" means the date appointed under sub section (2) of section 1 for the coming into force of this Act;

(b)Coorg Order" means the Madras High Court (Extension of Jurisdiction to Coorg) Order, 1948 , made by the Governor General on the 28th day of February, 1948 ;

(c)proceeding in relation to Coorg" means any appeal or other proceeding from, or in respect of, any judgment, decree or order of any Court or tribunal within the State of Coorg.

3. Extension of jurisdiction of Mysore High Court to, and exclusion of the jurisdiction of madras High Court from, coorg. Save as otherwise expressly provided in any other enactment, as from the appointed day,-(a) the jurisdiction of the High Court of Mysore shall extend to the whole of the State of Coorg; and

(b)the, jurisdiction of the High Court at Madras to entertain, or dispose of, any proceeding in relation to Coorg, whether such jurisdiction is exercisable by virtue of the Coorg Order or of any enactment specified in the Schedule, shall cease.

4. Transfer of pending proceedings to Mysore High Court. Save as otherwise expressly provided in any other enactment, all proceedings in relation to Coorg pending in the High Court at Madras immediately before the appointed day shall by virtue of this

1. 1st April, 1953, vide Notification No. S. R. O. 469, dated the 6th March, 1953, Gazette of India, 1953, Pt. II, See. 3, p. 294.

Act stand transferred to the High Court of Mysore and shall be dis- posed of by it in exercise of the jurisdiction conferred on it by this Act.

5. Effect of orders of Madras High Court. Any judgment, decree or order in any proceeding in relation to Coorg made before the appointed day by the High Court at Madras shall, for all purposes have effect, not only as a judgment, decree or order of that Court, but also as if it were a judgment, decree or order made by the High Court of Mysore in the exercise of the jurisdiction conferred on it by this Act.

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