Section 16(3) in Andhra Pradesh Civil Courts Act, 1972
(3)The pecuniary jurisdiction of Junior Civil Judge shall extend to all like suits and proceedings, not otherwise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject matter of [which does not exceed rupees twenty lakhs] [Substituted 'which does not exceed rupees three lakhs' by Act No.26 of 2018, dated 19.10.2018.].
