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[Cites 0, Cited by 22] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2) in The States Reorganisation Act, 1956

(2)The President may, after consultation with the Governor of a new State and the Chief Justice of the High Court for that State, by notified order, provide for the establishment of a permanent bench or benches of that High Court at one or more places within the State other than the principal seat of the High Court and for any matters connected therewith.