Section 60(2) in The States Reorganisation Act, 1956
(2)Except as hereinafter provided, the High Court at Madras shall, as from the appointed day, have no jurisdiction in respect of the said [Union territory] [Substituted by the Adaptation of Laws (No. 1) Order, 1956, for "Part C State"] or in respect of any territory transferred from the State of Madras to the State of Kerala.
