Section 66(4) in The States Reorganisation Act, 1956
(4)Any order made--(a)by the High Court of Travancore-Cochin before the appointed day in any proceedings transferred to the High Court at Madras by virtue of sub-section (2); or(b)by the High Court of Kerala in any proceedings with respect to which that High Court retains jurisdiction by virtue of sub-section (3), shall, for all purposes, have effect, not only as an order of the High Court of Travancore-Cochin or the High Court of Kerala, as the case may be, but also as an order made by the High Court at Madras.
