Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 9] [Entire Act]

State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Civil Courts Act, 1972

10. Establishment of District Courts.

(1)The Government may, after consultation with the High Court by notification, establish such number of District Courts as they may deem necessary and appoint a District Judge for each District Court.
(2)The Government may, from time to time, likewise abolish any District Court established under this section.