Section 24(1) in Andhra Pradesh Civil Courts Act, 1972
(1)The High Court may, by notification, invest, within such local limits as it shall, from time to time fix,-(i)any District Judge or Senior Civil Judge , with the jurisdiction of a Judge of a Court of Small Causes for the trials of suits cognizable by such Courts upto the amount of ten thousand rupees.(ii)any Junior Civil Judge , with like jurisdiction upto the amount of four thousand rupees.
