Section 33 in Andhra Pradesh Civil Courts Act, 1972
33. High Court to receive suits and appeals when no Vacation Civil Judge is appointed.
- When the District Court or the Court of Senior Civil Judge or the Court of Junior Civil Judge to which a suit, an appeal or other proceeding lies is adjourned under Section 31 and when no Vacation Civil Judge is appointed under sub-section (1) of Section 32, the High Court shall have the power to receive such suits, appeals and other proceedings.
