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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1) in Andhra Pradesh Civil Courts Act, 1972

(1)Where, in the opinion of the High Court, the state of business pending in a District Court, so requires, the Government may, after consultation with the High Court, appoint one or more Additonal District Judges to the District Court for such period as they may deem necessary.