Section 65(1) in The States Reorganisation Act, 1956
(1)As from the appointed day,-(a)the jurisdiction of the High Court of the existing State of Andhra shall extend to the whole of the territories transferred to that State from the existing State of Hyderabad;(b)the said High Court shall be known as the High Court of Andhra Pradesh; and(c)the principal seat of the said High Court shall be at Hyderabad.
