Section 8(4) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
(4)Any order made by the High Court of Judicature at Allahabad-(a)before the appointed day in any proceedings transferred to the High Court of Punjab and Haryana by virtue of sub-section (2), or(b)in any proceedings with respect to which the High Court of Judicature at Allahabad retains jurisdiction by virtue of sub-section (3), shall, for all purposes, have effect not only as an order of the High Court of Judicature at Allahabad, but also as an order made by the High Court of Punjab and Haryana.
