Section 8(1)(b) in Ahmedabad City Courts (Amendment) Act, 1980

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State of Gujarat - Subsection

Section 8(1)(b) in Ahmedabad City Courts (Amendment) Act, 1980

(b)with effect on and from the date of inclusion of or exclusion from, the City of Ahmedabad as defined in clause (2) of section 2 of the Ahmedabad City Courts Act, 1961 (Guj. XIX of 1961) of any area by a notification issued under that clause, it shall also extend to and come into force in the area included in the said City, or as the case may be, cease to extend to and be in force in the area excluded from the said City by such notification:

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State of Gujarat - Subsection

Section 8(1)(b) in Ahmedabad City Courts (Amendment) Act, 1980