Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 11] [Section 31] [Entire Act] State of Andhra Pradesh - Subsection Section 31(2) in The Andhra Pradesh Reorganisation Act, 2014 (2)The principal seat of the High Court of Andhra Pradesh shall be at such place as the President may, by notified order, appoint.
