Section 9(3) in The Andhra Pradesh And Mysore (Transfer Of Territory) Act, 1968
(3)Any order made by the High Court of Mysore in any proceeding with respect to which that High Court exercises jurisdiction by virtue of sub-section (2) shall, for all purposes, have effect, not only as an order of the High Court of Mysore but also as an order made by the High Court of Andhra Pradesh.
