Section 11 in The High Court at Bombay (Extension of Jurisdiction to Goa, Daman and Diu) Act, 1981
11. Rule of construction.-
References in any law in force in the Union territory of Goa, Daman and Diu to the Court of the Judicial Commissioner shall, on and from the appointed day, be construed in relation to that territory as references to the High Court at Bombay.
