Section 2(m) in The States Reorganisation Act, 1956
(m)"principal successor State" means--(i)in relation to the existing State of Bombay, Madhya Pradesh, Madras or Rajasthan, the State with the same name; and(ii)in relation to the existing States of Hyderabad, Madhya Bharat and Travancore-Cochin, the States of Andhra Pradesh, Madhya Pradesh and Kerala, respectively;
