Section 21A(1) in Andhra Pradesh Civil Courts Act, 1972
(1)Notwithstanding anything in this Act, whenever a new district is formed under the provisions of Section 3 of the Andhra Pradesh Districts (Formation) Act, 1974, (Act. No. 7 of 1974) whether before or after the commencement of the Andhra Pradesh Civil Courts (Amendment) Act, 1980, until a separate District Court is established for such district, the District Court, the Court of Senior Civil Judge or the Court of Junior Civil Judge exercising jurisdiction over the respective area immediately prior to the formation of such new district, shall continue to exercise the jurisdiction over the area included in such district as if the new district has not been formed.
