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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(3)(b) in Andhra State Act,1953

(b)"corresponding court, tribunal, authority or officer" in relation to a State means
(i)the court, tribunal, authority or officer in which the proceeding would have lain if the proceeding had been instituted after the appointed day, or
(ii)in case of doubt, such court, tribunal, authority or officer in the State as may be determined, before the appointed day by the Governor of Madras, and after the appointed day by the Governor of Madras, and after the appointed day by the Governor or Rajpramukh of that State, to be the corresponding court, tribunal, authority or officer.