Federal Court (Enlargement of Jurisdiction) Act, 1947
4.Continuance of certain proceedings in High Courts.
Continuance of certain proceedings in High Courts. All proceedings and steps
taken in, and orders made and certificates granted by, a High Court in
connection with an appeal to His Majesty in Council from a judgment to which
this act applies shall, unless the records pertaining to such appeal have
before the appointed day been transmitted by the High Court concerned to His
Majesty in Council, be deemed to be proceedings and steps taken, orders made,
and certificates granted, in connection with an appeal from -that judgment to
the Federal Court under this Act, and shall be concluded, or as the case may
be, have effect, accordingly.
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