20. Special provisions for transfer of pending proceedings.
(1)All Suits and proceedings cognizable by the City Court and pending immediately before the appointed day in the District Court or the Court of a Civil Judge shall stand transferred to the City Court.(2)All suits and proceedings pending immediately before the appointed day in the Court of Small Causes, Ahmedabad, constituted under the Provincial Small Causes Courts Act, 1887 (IX of 1887), shall-(i)if they are cognizable by the Court of Small Causes of Ahmedabad constituted under the Presidency Small Cause Courts Act, 1882 (XV of 1882), stand transferred to that Court and(ii)if not so cognizable be transferred to the Court competent to take cognizance of such suits or proceedings.(3)All criminal proceedings cognizable by the Court of Session for the City of Ahmedabad and pending in the Court of Session at Ahmedabad as constituted immediately before the appointed day shall stand transferred to the Court of Session for the City of Ahmedabad.(4)All criminal proceedings pending before any Magistrate and cognizable by a Magistrate appointed under Section 14 shall stand transferred to the Chief Magistrate appointed under that section.(5)An appeal or revision application against any judgement, decision, decree or order passed before the appointed day by a Court in the exercise of jurisdiction over the area within the limits of the City of Ahmedabad,-(i)if it was pending immediately before the appointed day in a competent Court, shall stand transferred to the Court corresponding to the competent Court, and(ii)if before the appointed day it has not been preferred within the period of limitation to a competent Court, shall lie within that period to the Court corresponding to the competent Court.(6)A proceeding, appeal or revision application transferred to any Court under the foregoing provisions of this section shall be disposed of by such Court as if it were the Court from which such proceeding, appeal or revision application was so transferred.(7)All applications for the execution or enforcement of a decree or order made before the appointed day by any Court which has been superseded or has ceased to exist by virtue of the provisions of this Act, and all other applications arising out of the said decree or order shall be made to and disposed of by the City Court.Explanation. - For the purpose of sub-section (5), "competent Court" means the District Court, the Court of civil Judge or the Court of Session at Ahmedabad functioning before the appointed day and the City Court shall be a Court corresponding to the said District Court or the Court of Civil Judge and the Court of Session for the City of Ahmedabad shall be a Court corresponding to the said Court of Session at Ahmedabad.
