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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(b) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959

(b)the High Court of Andhra Pradesh shall, as from that day, have no jurisdiction in respect of the said territories.