Section 7(3) in The Rajasthan And Madhya Pradesh (Transfer Of Territories) Act, 1959
(3)Any order made by the High Court of Rajasthan 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 Rajasthan, but also as an order made by the High Court of Madhya Pradesh.
