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The Andhra Pradesh reorganization Act, 2014 33. Jurisdiction of Andhra Pradesh High Court. The High Court of Andhra Pradesh shall have, in respect of any part of the territories included in the State of Andhra Pradesh, all such jurisdiction, powers and authority as, under the law in force immediately before the date referred to in sub-section ( 1 ) of section 30, are exercisable in respect of that part of the said territories by the High Court at Hyderabad.    |
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