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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Bihar And West Bengal (Transfer Of Territories) Act, 1956

(1)Except as hereinafter provided,--
(a)the jurisdiction of the High Court at Calcutta shall, as from the appointed day, extend to the transferred territories; and
(b)the High Court at Patna shall, as from that day, have no jurisdiction in respect of the transferred territories.