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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(1)(i) in Andhra Pradesh Civil Courts Act, 1972

(i)any District Judge or Senior Civil Judge , with the jurisdiction of a Judge of a Court of Small Causes for the trials of suits cognizable by such Courts upto the amount of ten thousand rupees.