(1)As from the 1st day of January 1956, or such earlier date as may be appointed under sub-section (2) , there shall be a separate High Court of the State of Andhra (hereinafter referred to as "the High Court of Andhra").(2)The President may, if a resolution recommending the establishment of a separate High Court for th estate of Andhra has after having been adopted by the Legislative Assembly of that State, been submitted to him, appoint, by notification in the Official Gazette, as date earlier than the 1st day of January 1956, for the purpose of sub-section (1) .(3)The date mentioned in sub-section 91)or if an earlier date is appointed under sub-section n92), the date so appointed is hereinafter referred to as the "prescribed day".(4)The principal seat of the High Court of Andhra shall be at such place as the Governor of Andhra may, before the prescribed day, by order, appoint:Provided that if a resolution recommending any place for such principal seat is adopted by the Legislative Assembly of Andhra such place shall be appointed by the Governor as the Principal set.
