Section 32(2)(b) in Telangana Civil Courts Act, 1972
(b)The jurisdiction of the Vacation Civil Judge shall extend to all suits, appeals and other proceedings pending in, or cognizable by, any court (whether a District Court, a [Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or a [Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.]) in the district concerned when such Court is adjourned for summer vacation.