- In this Part, the terms "District Judge", "Additional District Judge", "[Senior Civil Judge] [Substituted by Act No. 29 of 1997.]" and "[Junior Civil Judge] [Substituted by Act No. 29 of 1997.]", and the "District Court", "[Court of Senior Civil Judge] [Substituted by Act No. 29 of 1997.]" and the "[Court of Junior Civil Judge] [Substituted by Act No. 29 of 1997.]", shall, in relation to the district of Hyderabad [X X X] [Omitted by Act No.1 of 1980.] respectively mean the Chief Judge, Additional Chief Judge, [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] and [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] of the City Civil Court, and the Courts of the Chief Judge or Additional Chief Judge, [Senior Civil Judge] [Substituted by Act No. 29 of 1997.] and [Junior Civil Judge] [Substituted by Act No. 29 of 1997.] thereof.
