Section 5(d) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
(d)The application may be filed before Family Court as permitted under any law which also includes provisions contained in the following laws viz.,(i)Chapter IX of the Criminal Procedure Code, 1973 (2 of 1974).(ii)Hindu Marriage Act, 1955 (25 of 1955).(iii)Maintenance under the Hindu Adoptions and Maintenance Act, 1956(78 of 1956).(iv)Guardianship of the person or custody of or access to any minor under the Hindu Minority and Guardianship Act, 1956 (32 of 1956).(v)Dowry Prohibition Act, 1961 (28 of 1961) for an order for injunction in circumstances arising out of marital relationship.(vi)Hindu Marriages (Validation of Proceedings) Act, 1960 (19 of 1960).(vii)Personal law applicable to Muslims including:
