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State of Andhra Pradesh - Section

Section 30 in Andhra State Act,1953

30. Jurisdiction of Andhra High Court.-

The High Court of Andhra shall have, in respect of the territories, for the time being included in the State of Andhra, all such original, appellate and other jurisdiction as under the law inforce immediately before the prescribed day, is exercisable in respect of the said territoreis or any part thereof by the High Court at Madras.