Federal Court (Enlargement of Jurisdiction) Act, 1947
7. Savings.
The preceding provisions of this Act shall not apply to any appeal-
- which immediately before the appointed day is pending before His Majesty in
Council, if the records pertaining to such appeal have before that day been
transmitted by the High
Court concerned to His Majesty in Council; or
- to the bringing of which to His Majesty in Council special leave has -been
granted before the appointed day
and any such appeal may be disposed of by His Majesty in Council as if this Act
had not been passed.
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