Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Civil Courts (Amendment) Act, 1980 1 of 1980 [05 March 1980] CONTENTS 1. Short Title And Commencement 2. Amendment Of The Heading Under Part-Ii 3. Amendment Of Section 4. Omission Of Section 7 And 8 5. Amendment Of Section 9 6. Amendment Of Section 20 7. Amendment Of Section 21 8. Insertion Of New Section 21-A 9. Repeal Of Ordinance 12 Of 1979 Andhra Pradesh Civil Courts (Amendment) Act, 1980 1 of 1980 [05 March 1980] An Act to amend the Andhra Pradesh Civil Courts Act, 1972. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty-first Year of the Republic of India, as follows:- * Received the assent of the Governor on the 5th March, 1980. For Statement of Objects and Reasons see Andhra Pradesh Gazette, Extraordinary, dated the 25th June, 1979 Part IV-A Page 4. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Civil Courts (Amendment) Act, 1980. (2) It shall be deemed to have come into force on the 15th August, 1978. 2. Amendment Of The Heading Under Part-Ii :- After section 2 of the Andhra Pradesh Civil Courts Act, 1972 ( Act 19 of 1972) (hereinafter referred to as the principal Act), for the heading under Part-II, the following shall be substituted, namely:- "Establishment and constitution of courts for the District of Hyderabad". 3. Amendment Of Section :- In sub-section (1) of section 3 of the principal Act, for the words "in the cities of Hyderabad and Secunderabad in the district of Hyderabad", the words "in the district of Hyderabad" shall be substituted. 4. Omission Of Section 7 And 8 :- Sections 7 and 8 of the principal Act shall be omitted. 5. Amendment Of Section 9 :- In sub-section (1) of section 9 of the principal Act, for clause (iii), the following shall be substituted, namely:- "(iii) of the Assistant Judge of the City Civil Court, to the Court of the Chief Judge". 6. Amendment Of Section 20 :- In section 20 of the principal Act, the words "including the cities of Hyderabad and Secunderabad" shall be omitted. 7. Amendment Of Section 21 :- In sub-section (3) of section 21 of the principal Act, the following shall be inserted at the end, namely:- "unless the Government otherwise direct". 8. Insertion Of New Section 21-A :- After section 21 of the principal Act, the following section shall be inserted, namely:- 21-A. "Special provision regarding Jurisdiction of certain courts and validation of certain Acts. (1) Notwithstanding anything in this Act, whenever a new district is formed under the provisions of section 3 of the Andhra Pradesh Districts (Formation) Act, 1974 (Act of 1974), whether before or after the commencement of the Andhra Pradesh Civil Courts (Amendment) Act, 1980, until a separate District Court is established for such district, the District Court, the Court of Subordinate Judge or the Court of District Munsif exercising jurisdiction over the respective area immediately prior to the formation of such new district, shall continue to exercise the jurisdiction over the area included in such district as if the new district has not been formed. (2) Any jurisdiction exercised, any judgement, decree or order passed or made, and any other act or proceeding done or taken, until the establishment of a new District Court for the new district on or after the formation of a new district shall be deemed always to have been validly exercised or passed or made and done or taken in accordance with law." 9. Repeal Of Ordinance 12 Of 1979 :- The Andhra Pradesh Civil Courts (Amendment) Ordinance, 1979 is hereby repealed.