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[Cites 0, Cited by 18] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(3) in The States Reorganisation Act, 1956

(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the Judges and division courts of the High Court for a new State may also sit at such other place or places in that State as the Chief Justice may, with the approval of the Governor, appoint.