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[Cites 0, Cited by 2] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(1) in The Andhra Pradesh Reorganisation Act, 2014

(1)Except as hereinafter provided, the High Court at Hyderabad shall, as from the date referred to in sub-section (1) of section 30, have no jurisdiction in respect of the State of Andhra Pradesh.