[Act 20 of 1872]????? [5th September, 1872] Repealed by Reg. 6 of 1936 Passed by the Governor General of India in
Council. (Received the assent of the Governor General on the 5th September 1872). An Act to amend Act No. V of 1873. Preamble. Whereas it is expedient to amend
Act No. V of 1872 (to remove doubts as to the jurisdiction of the High Court of
Bombay over the Province of Sind); It is hereby enacted as follows:? The said Act shall he construed as if the following
sections were added thereto:? ?2. Saving Act XXIV of 1867. Nothing herein contained shall he deemed to
affect the Administrator General's
Act, 1867. ?3. Saving of probates an administration. Nothing herein contained shall be deemed to
invalidate the grant of any probate or letters of administration heretofore or
hereafter made by the High Court
of Judicature at Bombay, or to
affect the rights, powers or duties of any executor or administrator under, or
by virtue of, any such probate or letters. ?4. Saving of High Court's criminal jurisdiction over
European British subjects.
Nothing herein contained shall he deemed to affect the criminal jurisdiction of
the said High Court so far as regards European
British subjects of her Majesty.?Jurisdiction
over SMDH Act, 1872
PREAMBLE
Section 1. Section added to Act V of
1872.