Section 31(9) in Andhra Pradesh Urban Areas (Development) Act, 1975
(9)Any order passed by the Tribunal and the District Court under the provisions of this Chapter shall be enforced by such authority and in such manner as may be prescribed.Explanation. - For the purposes of this section, "District Court" shall mean-(i)in the Cities of Hyderabad and Secunderabad the City Civil Court; and(ii)elsewhere, the principal Civil Court of original jurisdiction.
