Section 2(29) in The Gujarat Provincial Municipal Corporations Act, 1949
(29)"the Judge" means [[in the City of Ahmedabad] [These words were substituted for the words 'in the Cities of Ahmedabad and Poona' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] 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;
