Section 4 in The High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981
4. Jurisdiction of Bombay High Court.-
On and from the appointed day, the High Court at Bombay shall have, in respect of the territories included in the Union territory of Goa, Daman and Diu, all such jurisdiction, powers and authority as, under the law in force immediately before the appointed day, are exercisable in respect of the said territories by the Court of the Judicial Commissioner.
