Section 1301 in The Andhra Pradesh And Mysore (Transfer Of Territory) Act, 1968
1301.
A part (Survey No. 19) of Abakavaripalli village (about 5 acres in area) in Bagepalli Taluka of Kolar District of the State of Mysore forms an enclave in the Anantpur district of the State of Andhra Pradesh. This enclaves was lost sight of when the exchange of such enclaves was effected by the Provinces and States (Absorption of Enclaves) Order, 1950, dated the 25th January, 1950. When the existance of the enclave came to notice, the matter was discussed at a meeting of the Southern Zonal Council and the Government of Mysore and Andhra Pradesh agreed that on grounds of administrative convenience, it should be transferred from the State of Mysore to the State of Andhra Pradesh. The bill seeks to give effect to this transfer.The Bill also makes the necessary supplemental, incidental and consequential provisions relating to representation in Parliament and the concerned State Legislatures, transfer of jurisdiction to the High Court of Andhra Pradesh, authorisation of expenditure, apportioment of assets and liabilities, and certain other matters.As required by the proviso to article 3 of the Constitution, this Bill was referred by the President to the Legislatures of the States of Andhra Pradesh and Mysore and has been considered by those States Legislatures. - Gazette of India, 19-6-1967, Pt. II, Section 2, Ext., p. 494.[22nd August, 1968]An Act to provide for the transfer of certain territory from the State of Mysore to the State of Andhra Pradesh and for matters connected therewith.BE it enacted by Parliament in the Nineteenth Year of the Republic of India as follows:--
