Section 8(iv) in THE ANDHRA PRADESH DECENTRALISATION AND INCLUSIVE DEVELOPMENT OF ALL REGIONS ACT, 2020
(iv)The Government shall initiate steps to seek relocation of the Principal Seat of High Court of Andhra Pradesh to the Judicial Capital of Kurnool and for constitution of bench(es) of the High Court of Andhra Pradesh in accordance with the procedure prescribed under the Andhra Pradesh Reorganisation Act, 2014:
