Section 11 in Andhra Pradesh Civil Courts Act, 1972
11. Appointment of Additional District Judges.
(1)Where, in the opinion of the High Court, the state of business pending in a District Court, so requires, the Government may, after consultation with the High Court, appoint one or more Additonal District Judges to the District Court for such period as they may deem necessary.(2)An Additional District Judge so appointed shall perform all or any of the functions of the District Judge under this Act or any other law for the time being in force which the District Judge may assign to him, and in the performance of those functions, he shall exercise the same powers as the District Judge.
