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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(2) in Andhra State Act,1953

(2)Such proceedings pending in the High Court at Madras immediately before the appointed day as are certified by the Chief Justice of that High Court having regard to the place of accrual of the cause of action and other circumstances to be proceedings which ought to be heard and decided by the High Court of Mysore shall, as soon as may be after such certification, be transferred to the High Court of Mysore.