Section 3 in The Bombay High Court Letters Patents (Amendment) Act, 1948
3. Amendment of Letters Patent of 28th December, 1865. - (1) In the Letters Patent of the High Court of Judicature for the Presidency of Bombay, bearing date the twenty-eighth day of December, One thousand Eight hundred and Sixty-five -
(1)in clause 12, for the words "in which the debt, or damage, or value of property sued for does not exceed one hundred rupees" the words "or the Bombay City Civil Court" shall be substituted;(2)in clause 22 -(a)the words "within the local limits of its ordinary original civil jurisdiction, and also" shall be deleted;(b)for the words "such limits" the local limits of its ordinary original civil jurisdiction" shall be substituted.(2)For the avoidance of doubt, it is hereby declared that the amendments made by clause (2) of sub-section (1) shall not be deemed to affect any of the powers of the High Court under the provisions, for the time being in force, of the Code of Criminal Procedure, 1898.
