Section 16 in Andhra Pradesh Civil Courts Act, 1972
16. Jurisdiction of District Judge, Senior Civil Judge and Junior Civil Judge in original suits and other proceedings.
(1)The pecuniary jurisdiction or a District Judge, shall subject to the provisions of the Code of Civil Procedure, 1908 and the other provisions of this Act, extend to all original suits and proceedings of Civil nature including Land Acquisition original petitions, the amount or value of the subject matter of [which exceeds rupees fifty lakhs] [Substituted 'which exceeds rupees fifteen lakhs' by Act No.26 of 2018, dated 19.10.2018.](2)The pecuniary jurisdiction of Senior Civil Judge shall extend to all like suits and proceedings of a Civil nature including land acquisition original petitions not otherwise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject matter of [which exceeds rupees twenty lakhs but does not exceed rupees fifty lakhs] [Substituted 'which exceeds rupees three lakhs but does not exceed rupees fifteen lakhs' by Act No.26 of 2018, dated 19.10.2018.].(3)The pecuniary jurisdiction of Junior Civil Judge shall extend to all like suits and proceedings, not otherwise exempted from his cognizance under any other law for the time being in force, the amount or value of the subject matter of [which does not exceed rupees twenty lakhs] [Substituted 'which does not exceed rupees three lakhs' by Act No.26 of 2018, dated 19.10.2018.].
