Section 17 in Bombay High Court Letters Patent, 1866
17. Other or supplemental Charters may be granted within three years after establishment of a Court. - It shall be lawful for Her Majesty, if Her Majesty shall so think fit, at any time within three years after the establishment of any High Court under this Act, by Her Letters Patent, to revoke all or such parts or provisions as Her Majesty may think fit of the Letters Patent by which such Court was established and to grant and make such other powers and provisions as Her Majesty may think fit, and as might have been granted or made by such First Letters Patent, or without any such revocation as aforesaid, by the like Letters Patent to grant and make any additional or supplementary powers and provisions which might have been granted or made in the first instance.
