Section 60(5) in The States Reorganisation Act, 1956
(5)Any order made by the High Court at Madras--(a)before the appointed day in any proceedings transferred to the High Court of Kerala by virtue of sub-section (3); or(b)in any proceedings with respect to which the High Court at Madras retains jurisdiction by virtue of sub-section (4), shall for all purposes have effect, not only as an order of the High Court at Madras, but also as an order made by the High Court of Kerala.
