12. Establishment of Courts of Senior Civil Judges and Junior Civil Judges.
(1)The Government may, after consultation with the High Court, by notification, establish such number of Courts of [Senior Civil Judges] [Substituted by Act No. 29 of 1997.] and [Junior Civil Judges] [Substituted by Act No. 29 of 1997.] as they may deem necessary for each district in the State other than the district of Hyderabad.(2)The Government may, from time to time, likewise abolish any such Court established under this section.
