21A. [ Special Provision regarding Jurisdiction of certain courts and validation of certain Acts. [Inserted with marginal heading by Act No.1 of 1980.]
(1)Notwithstanding anything in this Act, whenever a new district is formed under the provisions of section 3 of the [Telangana Districts (Formation) Act, 1974, (Act. No. 7 of 1974)] [on or after formation of the State of Telangana] [Substituted by G.O.Ms.No.17, Law (LA, LA&J Home-Courts.A2) Department, dated 06.12.2014.], until a separate District Court is established for such district, the District Court, [the Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.] or [the Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.] 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.(2)Any jurisdiction exercised, any judgment, decree or order passed or made, and any other act or proceeding done or taken, until the establishment of a new District Court for the new district on or after the formation of a new district shall be deemed always to have been validly exercised or passed or made and done or taken in accordance with law.]
