- In this Act, unless the context otherwise requires-[(1-A) "Amending Act" means the Ahmedabad City Courts (Amendment) Act, 1980 (Gujarat 33 of 1980);] [Clause (1-A) was inserted by Gujarat 33 of 1980, Section 2 (a).](1)"appointed day" means the day on which the remaining provisions of this Act come into force under sub-section (2) of Section 1;(2)[ "City of Ahmedabad" means the areas within the limits of the City of Ahmedabad as constituted under the Corporations Act, immediately before the specified date: [Clause (2) was substituted by Gujarat 33 of 1980, Section 2 (b).]Provided that as and when the limits of the City of Ahmedabad as constituted under the Corporations Act, are altered under sub-section (2) of Section 3 of that Act, by the inclusion therein, or exclusion therefrom, of any area, the State Government may, by a notification in the Official Gazette, alter the limits of the City of Ahmedabad as defined in this clause by including therein, or excluding therefrom, with effect on and from such date as may be specified in such notification, any such area as is so included in, or excluded from, the limits of the City of Ahmedabad as constituted under the Corporations Act;](3)"City Court" means the Court established under Section 3;(4)[ "Corporations Act" means the Bombay Provincial Municipal Corporations Act, 1949;] [Clause (4) was substituted by Gujarat 33 of 1980, Section 2 (c).](5)"High Court" means the High Court of Gujarat;(6)"Small Causes Court" means the Court of Small Causes of Ahmedabad;(7)[ "Specified date" means the date of the coming into force of the Amending Act.] [Clause (7) was added, by Gujarat 33 of 1980, Section 2 (d).]
