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MYSORE HIGH COURT (EXTENSION OF JURISDICTION TO COORG) ACT, 1952
72 of 1952
18th December, 1952
An Act to extend the jurisdiction of the High Court of Mysore to the State of Coorg and to provide for matters connected therewith. BE it enacted by Parliament as follows :
SECTION 01: SHORT TITLE AND COMMENCEMENT
(1) This Act may be called the Mysore High Court (Extension of Jurisdiction to Coorg) Act, 1952.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
SECTION 02: DEFINITIONS
- In this Act,-
(a) "appointed day" means the date appointed under sub-section (2) of section 1for the coming into force of this Act;
(b) "Coorg Order" means the Madras High court (Extension of Jurisdiction to Coorg) Order, 1948, made by the Governor-General on the 28th day of February, 1948;
(c) "Proceeding in relation to Coorg" means any appeal or other proceeding from, or in respect of, any judgment, decree or order of any court or tribunal within the State of Coorg.
SECTION 03: EXTENSION OF JURISDICTION OF MYSORE HIGH COURT TO, AND EXCLUSION OF THEJURISDICTION OF MADRAS COURT FROM COORG
Save as otherwise expressly provided in any other enactment, as from the appointed day,-
(a) the jurisdiction of the High Court of Mysore shall extend to the whole of the State of Coorg; and
(b) the jurisdiction of the High Court at Madras to entertain or dispose of any proceeding in relation to Coorg, whether such jurisdiction is exercisable by virtue of the Coorg Order or of any enactment specified in the Schedule, shall cease.
SECTION 04: TRANSFER OF PENDING PROCEEDINGS TO MYSORE HIGH COURT
Save as otherwise expressly provided in any other enactment, all proceedings in relation to Coorg pending in the High Court at Madras immediately before the appointed day shall by virtue of this Act stand transferred to the High Court of Mysore and shall be disposed of by it in exercise of the jurisdiction conferred on it by this Act.
SECTION 05: EFFECT OF ORDERS OF MADRAS HIGH COURT
Any judgment, decree or order in any proceeding in relation to Coorg made before the appointed day by the High Court at Madras shall, for all purposes have effect, not only a judgment, decree or order of that Court, but also as if it were a judgment, decree or, order made by the High Court of. Mysore in the exercise of the jurisdiction conferred on it by this Act.
SECTION 06: AMENDMENT OF CERTAIN ENACTMENTS
The enactments specified in the Schedule shall be amended' in the manner specified therein,
SECTION 07: COORG ORDER TO CEASE TO HAVE EFFECT
As from the appointed day, the Coorg Order shall cease to have-effect.
SCHEDULE 1 THE SCHEDULE
(See section 6) [Note.- This Schedule makes provision for its amendments of the Indian Divorce Act, 1869; the Indian Stamp Act, 1899, the Indian Patents and Designs Act 1911; the Official Trustees Act, 1913 and the Administrative General's Act, 1913. As these amendments will, unless superseded, be found duly incorporated in those respective enactments as given in this Manual, the provisions of the Schedule are not printed here.]
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