Section 16(1) in Andhra Pradesh Civil Courts Act, 1972
(1)The pecuniary jurisdiction or a District Judge, shall subject to the provisions of the Code of Civil Procedure, 1908 and the other provisions of this Act, extend to all original suits and proceedings of Civil nature including Land Acquisition original petitions, the amount or value of the subject matter of [which exceeds rupees fifty lakhs] [Substituted 'which exceeds rupees fifteen lakhs' by Act No.26 of 2018, dated 19.10.2018.]
