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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(1)(b) in Andhra State Act,1953

(b)in any area which on that day falls within the State of Madras or the State of Andhra shall, if it is a proceeding relating exclusively to any part of the transferred territory, stand transferred to the corresponding court, tribunal, authority or officer in the State of Mysore.