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[Cites 0, Cited by 7] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(29) in The Bombay Provincial Municipal Corporations Act, 1949

(29)"the Judge" means [[in the City of Ahmedabad] the Chief Judge of the Court of Small Causes or such other Judge of the Court as the Chief Judge may appoint in this behalf] and in any other City the Civil Judge (Senior Division) having jurisdiction in the City;