Section 60(1) in The States Reorganisation Act, 1956
(1)As from the appointed day the jurisdiction of the High Court for the State of Kerala (referred to in this Act as the High Court of Kerala) shall extend to the [Union territory] [Substituted by the Adaptation of Laws (No. 1) Order, 1956, for "Part C State"] of the Laccadive, Minicoy and Amindivi Islands.
