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State of Gujarat - Act

Ahmedabad City Courts (Amendment) Act, 1964

GUJARAT
India

Ahmedabad City Courts (Amendment) Act, 1964

Act 21 of 1964

  • Published on 6 May 1961
  • Not commenced
  • [This is the version of this document from 6 May 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the Ahmedabad City Courts Act, 1961.It is hereby enacted in the Fifteenth Year of the Republic of India at follows.-* (Received the assent of the President on 6th May, 1961 and published in the "Gujarat Government Gazette" on the 9th June 1964)

1. Short title.- This Act may be called the 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.