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 0] [Entire Act]

State of Andhra Pradesh - Section

Section 3 in A.P. Advocates' Fee Rules, 2010

3.

In these Rules unless the context otherwise requires :
(i)"Advocate" includes a Pleader authorised to practice in Courts within the meaning of Advocates Act;
(ii)"District Court" means and includes the highest Court in the district and any other Court equivalent to such Court within the meaning of the Civil Courts Act and includes the Courts of the Chief Judge, Additional Chief Judge of the City Civil Court and the Chief Judge and the Additional Chief Judge of the City Small Causes Court within the City of Hyderabad;
(iii)"Senior Civil Judge Court" includes the Courts of the Additional Senior Civil Judge in the districts and in the City of Hyderabad includes the Courts of the Additional Judges, City Small Causes Court;
(iv)"Civil Judge (Junior Division) Court" includes the Courts of the Additional Civil Judge (Junior Division) in the district and Assistant Judges in the City Civil Court.
Part-ISubordinate CourtsIn Small Cause Suits