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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(4)(b) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959

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