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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Civil Courts Act, 1972

(1)The number of judges to be appointed to the City Civil Court shall be one Chief Judge of the rank of a District judge and such number of Additional judges .... and such number of Assistant judges .... as the Government may, after consultation with the High Court, from time to time, by notification, fix.