Section 8(1) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
(1)Except as hereinafter provided-(a)the jurisdiction of the High Court of Punjab and Haryana shall, as from the appointed day, extend to the territories transferred by this Act from the State of Uttar Pradesh to the State of Haryana; and(b)the High Court of Judicature at Allahabad shall, as from that day, have no jurisdiction in respect of the said territories.
