Section 19(1) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
(1)Except as hereinafter provided,--(a)the jurisdiction of the High Court at Madras shall, as from the appointed day, extend to the territories specified in the Second Schedule; and(b)the High Court of Andhra Pradesh shall, as from that day, have no jurisdiction in respect of the said territories.
