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The Andhra Pradesh reorganization Act, 2014 105. Transfer of pending proceedings. 1. Every proceeding pending immediately before the appointed day before a court (other than High Court), tribunal, authority or officer in any area which on that day falls within the State of Andhra Pradesh shall, if it is a proceeding relating exclusively to the territory, which as from that day are the territories of the State of Telangana, stand transferred to the corresponding court, tribunal, authority or officer of that State. 2. If any question arises as to whether any proceeding should stand transferred under sub-section ( 1 ) it shall be referred to the High Court at Hyderabad and the decision of that High Court shall be final. 3. In this section-- a. "proceeding" includes any suit, case or appeal; and b. "corresponding court, tribunal authority or officer" in the State of Telangana means-- i. the court, tribunal, authority or officer in which, or before whom, the proceeding would have laid if it had been instituted after the appointed day; or ii. in case of doubt, such court, tribunal, authority, or officer in that State, as may be determined after the appointed day by the Government of that State or the Central Government, as the case may be, or before the appointed day by the Government of the existing State of Andhra Pradesh to be the corresponding court, tribunal, authority or officer.    |
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