Section 3 in The Mysore High Court (Extension Of Jurisdiction To Coorg) Act, 1952
3. Extension of jurisdiction of Mysore High Court to, and exclusion of the jurisdiction of madras High Court from, coorg. Save as otherwise expressly provided in any other enactment, as from the appointed day,-(a) the jurisdiction of the High Court of Mysore shall extend to the whole of the State of Coorg; and
(b)the, jurisdiction of the High Court at Madras to entertain, or dispose of, any proceeding in relation to Coorg, whether such jurisdiction is exercisable by virtue of the Coorg Order or of any enactment specified in the Schedule, shall cease.
