Section 11 in The Dadra And Nagar Haveli Act, 1961
11. Extension of the jurisdiction of Bombay High Court to Dadra and Nagar Haveli.
As from such [date] [ 1-7-1965: Vide Notifn No. S. O. 1957 (E), dt. 15-6-1965, Gaz, of India, Pt. II, sec. 3 (ii), p. 579. ] as the Central Government may, by notification in the Official Gazette, specify the jurisdiction of the High Court at Bombay shall extend to Dadra and Nagar Haveli.
