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[Cites 0, Cited by 2] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1) in Andhra Pradesh Civil Courts Act, 1972

(1)The Government may, after consultation with the High Court, by notification, establish such number of Courts of Senior Civil Judges and Junior Civil Judges as they may deem necessary for each district in the State other than the district of Hyderabad.