Gujarat High Court (Uniformity in Jurisdiction) Act, 1965
The Gujarat High Court (Uniformity in Jurisdiction) Act, 1965
Gujarat Act No. 2 of 1966
guj073
(First published, after having received the assent of the President in the "Gujarat Government Gazette" on the 2nd February, 1966.
An Act to provide for uniformity in jurisdiction of the Gujarat High Court
It is hereby enacted in the Sixteenth Year of the Republic of India as follows:-
1. Short title and commencement. - (1) This Act may be called the Gujarat High Court (Uniformity in Jurisdiction) Act, 1965.
(2) It shall some into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Uniform exercise of jurisdiction by High Court. - The original appellate and other jurisdiction exercised by the High Court of Gujarat in respect of the territories comprised in the Bombay area of the State of Gujarat shall, on and from the date of the commencement of this Act, be exercisable Court, by it in the same manner and to the same extent in respect of the territories comprised in the Saurashtra area of the State of Gujarat and the Kutch area of the State of Gujarat.