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[Cites 0, Cited by 1] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(2) in The States Reorganisation Act, 1956

(2)All proceedings pending in the High Court of Hyderabad immediately before the appointed day, other than those certified by the Chief Justice of that High Court under sub-section (2) of section 59 or under sub-section (2) of section 62, shall stand transferred to the High Court of Andhra Pradesh.