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

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Civil Courts Act, 1972

(2)The Chief Judge, any Additional Chief Judge, any Senior Civil Judge and any Assistant Judge appointed to the City Civil Court existing on the date of the commencement of this Act shall be deemed to have been appointed under sub-section (1).