Section 41 in The Andhra Pradesh Reorganisation Act, 2014
41. Right to appear or to act in proceedings transferred to Andhra Pradesh High Court.
- Any person who, immediately before the date referred to in sub-section (1) of section 30, is an advocate entitled to practise or any other persons entitled to practise in the High Court at Hyderabad and was authorised to appear in any proceedings transferred from that High Court to the High Court of Andhra Pradesh under section 40, shall have the right to appear in the High Court of Andhra Pradesh in relation to those proceedings.
