The Andhra Pradesh and Mysore (Transfer of Territory) Act, 1968

[Act no. 36 of 1968]

[22nd August, 1968.]

Contents
Title	Andhra Pradesh and Mysore (Transfer of Territory) Act, 1968
Sections	Particulars
1.	Short title
2.	Definitions
3.	Transfer of territory from Mysore to Andhra Pradesh
4.	Amendment of First Schedule to the Constitution
5.	Extent of parliamentary and assembly Constituencies
6.	Provision as to sitting members of Parliament and Legislative Assemblies
7.	Extent of Council Constituencies
8.	Sitting Members of Legislative Councils
9.	Extension of jurisdiction of Andhra Pradesh High Court
10.	Appropriation of moneys for expenditure in transferred territory under existing Appropriation Acts
11.	Assets and liabilities
12.	State Financial Corporations and State Electricity Boards
13.	Extension of laws
14.	Power to construe laws
15.	Legal proceedings
16.	Transfer of pending proceedings
17.	Effect of provisions inconsistent with other laws
18.	Power to remove difficulties
19.	Power to make rules
The Schedule	Territory Transferred from The State of Mysore to The State of Andhra Pradesh