Section 3 in Andhra Pradesh Civil Courts Act, 1972
3.
District CourtsAbove Rs.50 lakhs with unlimited jurisdictionAccordingly, the Government have decided to amend Sections 16 and 17 of the Andhra Pradesh Civil Courts Act, 1972 suitably.This Bill seeks to give effect to the above decisions.An Act to consolidate and amend the law relating to the Civil Courts, Subordinate to the High Court in the State of Andhra Pradesh.Received the assent of the Governor on 13th October, 1972. Be it enacted by the Legislature of the State of Andhra Pradesh in the Twenty Third Year of the Republic of India as follows:-
