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[Cites 0, Cited by 4] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1) in Andhra Pradesh Civil Courts Act, 1972

(1)The Government may, after consultation with the High Court, from time to time, by notification appoint the place or places at which any District Court or Senior Civil Judge established under this Act shall sit; and the High Court may, from time to time, by notification appoint the place or places at which any Court of Junior Civil Judge established under this Act shall sit.