Section 48 in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959
48. Power to name authorities, etc., for exercising statutory functions.
The Government of the State of Andhra Pradesh or Madras, as respects any territory transferred to that State by the provisions of Part II, may, by notification in the Official Gazette, specify the authority, officer or person who, as from the appointed day, shall be competent to exercise such functions exercisable under any law in force on that day as may be mentioned in that notification, and such law shall have effect accordingly.
