Section 32(2) in Andhra Pradesh Civil Courts Act, 1972
(2)(a)The local limit of the jurisdiction of the Vacation Civil Judge shall be the same as those of the District Court concerned.(b)The jurisdiction of the Vacation Civil Judge shall extend to all suits, appeals and other proceedings pending in, or cognizable by, any court (whether a District Court, a Court of Senior Civil Judge or a Court of Junior Civil Judge) in the district concerned when such court is adjourned for summer vacation.
