Section 2 in The Bombay High Court Letters Patents (Amendment) Act, 1948
2. Amendment of Letters Patent of 8th December, 1823. - In the Letters Patent establishing the Supreme Court of Judicature at Bombay, bearing date the eighth day of December, One thousand Eight hundred and Twenty-three -
(1)in paragraph 21 -(a)after the words "Judicature at Bombay" where they occur for the first time, the words "and of 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 to the said Bombay City Civil Court, as the case may be," shall be inserted;(c)after the word "respectively" the words "or by the Bombay City Civil Court or by any Judge of the said Court" shall be inserted;(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;(3)in paragraph 23 -(a)after the words "said Court" where they occur for the first time, the words "or of the said Bombay City Civil Court" shall be inserted;(b)for the words "said Court" where they occur for the second time, the words "said Supreme Court of Judicature at Bombay" shall be substituted;(4)to paragraph 43, the following shall be added, namely:-"The foregoing provisions as respects the Sheriff and his duties shall, so far as may be, apply to the Court of Session for Greater Bombay."
