Section 3(2) in Federal Court (Enlargement of Jurisdiction) Act, 1947
(2)in any such appeal as aforesaid it shall be competent for the Federal Court to consider any question of the nature mentioned in sub-section (1) of section 205 of the Government of India Act, 1935; and (25 and 26 Geo. 5, c.2.) 1 Now see Chapter V of Part VI of the Constitution of India. 92.LM10.(c) no direct appeal shall lie to His Majesty in Council, either with or without special leave, from any such judgment.
