Section 11(b) in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
(b)references to the High Court of Punjab and Haryana or the High Court of Judicature at Allahabad shall be construed as including references to a Judge or division court thereof, and references to an order made by a court or a Judge shall be construed as including references to a sentence, judgment or decree passed or made by that court or Judge.
