Section 21 in Andhra Pradesh Civil Courts Act, 1972
21. Places for the sitting of the Courts.
(1)The Government may, after consultation with the High Court, from time to time, by notification appoint the place or places at which any District Court or Senior Civil Judge established under this Act shall sit; and the High Court may, from time to time, by notification appoint the place or places at which any Court of Junior Civil Judge established under this Act shall sit.(2)The place at which any court specified in this Act is sitting on the date of the commencement of this Act shall be deemed to have been appointed under this section and shall continue as such until it is altered.(3)The place or places appointed, or deemed to have been appointed, for the sitting of any court under this section shall be within the local limits of the jurisdiction of that court, unless the Government otherwise direct
