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[Cites 0, Cited by 2] [Section 229] [Entire Act]

Union of India - Subsection

Section 229(1) in Government of India Act, 1935

(1)His Majesty, if the Chamber or Chambers of the Legislature of any Province present an address in that behalf to the Governor of the Province for submission to His Majesty, may by letters patent constitute a High Court for that Province or any part thereof or reconstitute in like manner any existing High Court for that Province or for any part thereof, or, where there are two High Courts in that Province, amalgamate those courts.