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The Andhra Pradesh reorganization Act, 2014 31. High Court of Andhra Pradesh. 1. Subject to the provisions of section 30, there shall be a separate High Court for the State of Andhra Pradesh (hereinafter referred to as the High Court of Andhra Pradesh) and the High Court of Judicature at Hyderabad shall become the High Court for the State of Telangana (hereinafter referred to as the High Court at Hyderabad). 2. The principal seat of the High Court of Andhra Pradesh shall be at such place as the President may, by notified order, appoint. 3. Notwithstanding anything contained in sub-section ( 2 ), the Judges and division courts of the High Court of Andhra Pradesh may sit at such other place or places in the State of Andhra Pradesh other than its principal seat as the Chief Justice may, with the approval of the Governor of Andhra Pradesh, appoint.    |
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