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Union of India - Section

Section 27 in Bihar Reorganisation Act, 2000

27. Jurisdiction of High Court.

- The High Court of Jharkhand shall have, in respect of any of the territories included in the State of Jharkhand, all such jurisdiction, powers and authorities as, under the law in force immediately before the appointed day, are exercisable in respect of that of the said territories by High Court at Patna.