Section 2(11A) in The Gujarat Provincial Municipal Corporations Act, 1949
(11A)[ "Criminal Appellate Court" means in the case of the City of Ahmedabad the High Court and in the case of any other City, the Sessions Court having jurisdiction in the Sessions Division in which the City is situate;] [Clause (11 A) was inserted, by Gujarat 8 of 1968, Section 2(2) (w.e.f. 30-03-1968)]
