Section 10 in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
10. Right to appear in any proceedings transferred under section 8 or section 9.-
Any person who immediately before the appointed day is an advocate entitled to practise in the High Court of Punjab and Haryana or the High Court of Judicature at Allahabad and was authorised to appear in any proceedings transferred under section 8 or section 9 shall have the right to appear in the High Court to which the proceedings have been transferred in relation to those proceedings.
