Section 2(c) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(c) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(c)"Court" means -

(i)in the City of Ahmedabad, the Ahmedabad City Civil Court; and

(ii)elsewhere, the Court of Civil Judge (Senior Division) having jurisdiction and if there is no such Court, the District Court having jurisdiction;