Section 5 in Ahmedabad City Courts (Amendment) Act, 1980
5. Amendment of section 19 of Guj. XIX of 1961.- In the principal Act, to section 19, the following provisos shall be added, namely:-
"Provided that the said Bombay Civil Courts Act, 1869 (Act XIV of 1869) and the Provincial Small Cause Courts Act, 1887 (Act IX of 1887) and all rules, notifications and orders made thereunder shall-(a)with effect on and from the specified date cease to apply to or be in force in those areas of the City of Ahmedabad as constituted under the Corporations Act which were included therein under the said Act, after the appointed day, but before the specified date;(b)with effect on and from the date of inclusion in, or exclusion from, the City of Ahmedabad as defined in clause (2) of section 2 of any area by notification issued under the proviso to that clause, cease to apply to or be in force in the areas so included in the said City, or apply to or be in force in the areas so excluded from the said City, by such notification;Provided further that the provisions of the Bombay General Clauses Act, 1904 (Bom. I of 1904), shall save as otherwise expressly provided in this Act, apply to such cesser in any area as aforesaid as if it were a repeal of an enactment.".
