Section 21(b) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
(b)references to the High Court of Andhra Pradesh or the High Court at Madras shall be construed as including references to a Judge or division court thereof, and references to an order made by a court or a Judge shall be construed as including references to a sentence, judgment or decree passed or made by that court or Judge.
