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[Cites 0, Cited by 0] [Section 9(4)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4)(b) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979

(b)in any proceedings with respect to which the High Court of Punjab and Haryana retains jurisdiction by virtue of sub-section (3), shall, for all purposes, have effect not only as an order of the High Court of Punjab and Haryana, but also as an order made by the High Court of Judicature at Allahabad.