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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(4)(b) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959

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