Report No. 32
Appendix 19
Extract of Section 60 of the States Re-Organisation Act, 1956 (37 of 1956)
"60. Extension of jurisdiction of and transfer of proceedings to Kerala High Court.-(1) As from the appointed day the jurisdiction of the High Court for the State of Kerala (referred to in this Act as the High Court of Kerala) shall extend to the Union territory of the Laccadive, Minicoy and Amindivi Islands.
(2) Except as hereinafter provided, the High Court at Madras shall, as from the appointed day have no jurisdiction in respect of the said Union territory or in respect of any territory transferred from the State of Madras to the State of Kerala.
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