Section 45 in Bombay High Court Letters Patent, 1866
45. Provisions of former Letters Patent inconsistent with these Letters Patent to be void. - And it is Our further will and pleasure that these Letters Patent shall be published by the Governor in Council and shall come into operation from and after the date of such publication, and that from and after the date on which effect shall have been given to them, so much of the aforesaid Letters Patent granted by His Majesty King George the Fourth as was not revoked or determined by the said Letters Patent of the twenty-sixth of June one thousand eight hundred and sixty-two, and is consistent, with these Letters Patent, shall cease, determine, and be utterly void to all intents and purposes whatsoever.
In Witness whereof we have caused these Our Letters to be made Patent, Witness Ourselves at West-minister, the twenty-eight day of December, in the twenty-ninth year of Our Reign.
