Section 20 in Andhra Pradesh Civil Courts Act, 1972
20. Definition.
- In this Part the terms "District Judge", "Additional District Judge" "Senior Civil Judge" and "Junior Civil Judge" , and the "District Court", "Court of Senior Civil Judge" and the "Court of Junior Civil Judge" , shall, in relation to the district of Hyderabad respectively mean the Chief Judge, Additional Chief Judge, Senior Civil Judge and Junior Civil Judge of the City Civil Court, and the Courts of the Chief Judge or Additional Chief Judge, Senior Civil Judge and Junior Civil Judge thereof.
