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[Cites 0, Cited by 3] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Civil Courts Act, 1972

(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.