3. [ Extent of jurisdiction of High Court [Substituted by Act 48 of 1964, Section 4 (w.e.f. 25.12.1964).]
.The High Court shall, in respect of proceedings instituted by or against the Official Trustee under this Act or the Indian Trusts Act, 1882, be a competent Court throughout the territories in relation to which it exercises civil appellate jurisdiction:Provided that nothing in this section shall be construed as affecting the jurisdiction of any district Court.]
