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[Cites 0, Cited by 1] [Section 65(1)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(1)(a) in The States Reorganisation Act, 1956

(a)the jurisdiction of the High Court of the existing State of Andhra shall extend to the whole of the territories transferred to that State from the existing State of Hyderabad;