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The Andhra Pradesh reorganization Act, 2014 Part IV High Court 30. High Court of Judicature at Hyderabad to be common High Court till establishment of High Court of Andhra Pradesh. 1. On and from the appointed day,-- a. the High Court of Judicature at Hyderabad shall be the common High Court for the State of Telangana and the State of Andhra Pradesh till a separate High Court for the State of Andhra Pradesh is constituted under article 214 of the Constitution read with section 31 of this Act; b. the Judges of the High Court at Hyderabad for the existing State of Andhra Pradesh holding office immediately before the appointed day shall become on that day the Judges of the common High Court. 2. The expenditure in respect of salaries and allowances of the Judges of the common High Court shall be allocated amongst the States of Andhra Pradesh and Telangana on the basis of population ratio.    |
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