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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(a) in Andhra State Act,1953

(a)where the cause of action arose-
(i)wholly within the territories which as from that day are the territories of the State of Andhra; or;
(ii)partly within the territories which s from that day are the territories of the State of Andhra and partly within the transferred territory but not within any part of the territories which as from that day are the territories of the State of Madras, be a liability of the State of Andhra;