Section 10(1) in Pondicherry (Administration) Act, 1962
(1)Without prejudice to the generality of the provisions of section 9, the High Court shall have, in respect of Pondicherry, all such jurisdiction as under the law in force immediately before the appointed day was exercisable in respect of the former French Establishments by the Cour decussation, the Cour Superieured' Arbitrage and the Counselled' Etat of France:Provided that while determining appeals from decisions of courts and tribunals in Pondicherry, the High Court shall, as far as may be, follow the same procedure and have the same power to pass any judgment, decree or order thereon, as it follows and has while determining appeals from decisions of courts in the State of [Tamil Nadu] [Substituted 'Madras' by Madras State (Alteration of Name) A.L.O., 1970 (G.S.R. 112 of 1970).].
