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British India - Section
Section 4 in British Law Ascertainment Act 1859
4. Her Majesty in Council or [F1 Supreme Court]F1 on appeal may adopt or reject opinion.
In the event of an appeal to Her Majesty in Council or to [the Supreme Court] in any such action, it shall be competent to bring under the review of Her Majesty in Council or of [the Supreme Court] the opinion pronounced as aforesaid by any court whose judgments are reviewable by Her Majesty in Council or by [the Supreme Court], and Her Majesty in Council or [the Supreme Court]may respectively adopt or reject such opinion of any court whose judgments are respectively reviewable by them, as the same shall appear to them to be well founded or not in law.| Textual Amendments |
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| F1 Words in s. 4 sidenote substituted (1.10.2009) by Constitutional Reform Act 2005 (c. 4), ss. 40(4),148(1), Sch. 9 para. 1(a); S.I. 2009/1604, art. 2(d) |
| F2 Words in s. 4 substituted (1.10.2009) by Constitutional Reform Act 2005 (c. 4), ss. 40(4), 148(1), Sch.9 para. 1(b); S.I. 2009/1604, art. 2(d) |