Section 2(8) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
(8)"Court" means -(i)in relation to a charitable or religious institution or endowment situated within the limits of the Municipal Corporation of Hyderabad, the City Civil Court, Hyderabad;(ii)in relation to a charitable or religious institution or endowment situated elsewhere in the State, the Subordinate Judge's Court having jurisdiction over the area in which the said institution or endowment is situated or, if there is no such court, the District Court having jurisdiction over such area ;(iii)in relation to a specific endowment attached to a charitable or religious institution, the Court which would have jurisdiction as aforesaid in relation to such charitable or religious institution ;(iv)in relation to a specific endowment attached to two or more such institutions, any Court which would have jurisdiction as aforesaid in relation to either all or any of such institutions ;
