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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(4)(b) in The Andhra Pradesh Reorganisation Act, 2014

(b)in any proceedings with respect to which the High Court at Hyderabad retains jurisdiction by virtue of sub-section (3), shall for all purposes have effect, not only as an order of the High Court at Hyderabad, but also as an order made by the High Court of Andhra Pradesh.