Section 2(27) in Greater Hyderabad Municipal Corporation Act, 1955
(27)'the judge' means [in the cities of Hyderabad and Secunderabad, the Chief Judge, Court of Small Causes, Hyderabad] [Substituted for 'in the City of Hyderabad the First Judge of the Court of Small Causes and in the City of Secunderabad the District Judge' by A.P. Act III of 1959.] and shall include a Sub-Judge to whom such Judge may transfer in accordance with the provision of this Act an application or appeal for disposal;
