Section 2 in Ahmedabad City Courts (Amendment) Act, 1964
2. Amendment of section 12 of Guj. XIX of 1961.- In section 12 of the Ahmedabad City Courts Act, 1961 (Guj. XIX of 1961), for the words "or the Judge of that Court as the case may be" the words "or the Judge of that Court, or when that Court consists of more than one Judge the Principal Judge of that Court, as the case may be," shall be and shall be deemed always to have been substituted.
