Section 2(55A) in The Gujarat Provincial Municipal Corporations Act, 1949
(55A)[ "relevant Small Cause Courts Act;" means in the case of the City of Ahmedabad the Presidency Small Cause Courts Act, 1882 and in the case any other City, the Provincial Small Cause Courts Act, 1887 (XV of 1882, IX of 1887);] [Clause (55A) was inserted by Gujarat 8 of 1968, Section 2 (7) (w.e.f. 30-03-1968).]
