Section 16(2) in Andhra Pradesh Civil Courts Act, 1972
(2)The pecuniary jurisdiction of Senior Civil Judge shall extend to all like suits and proceedings of a Civil nature including land acquisition original petitions not otherwise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject matter of [which exceeds rupees twenty lakhs but does not exceed rupees fifty lakhs] [Substituted 'which exceeds rupees three lakhs but does not exceed rupees fifteen lakhs' by Act No.26 of 2018, dated 19.10.2018.].
