2. Jurisdiction of High Court and Board of Revenue over Dehra Dun.-
The High Court and the Board of Revenue of [Uttar Pradesh] [Substituted by the A.O. 1950 for "the North-Western Provinces"] shall exercise [* * *] [The words "and shall be deemed to have been heretofore authorized to exercise" rep. by the A.O. 1950] respectively, in the said district, all the powers which the said High Court or Board of Revenue are at present, respectively, authorized to exercise in any part of [Agra] [Subs.by the A.O. 1950 for "the North-Western Provinces"].
