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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1)(a) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959

(a)the jurisdiction of the High Court of Andhra Pradesh shall, as from the appointed day, extend to the territories specified in the First Schedule; and