Section 3 in Ahmedabad City Courts (Amendment) Act, 1961
3. Insertion of section 21 in Guj. XIX of 1961.- In the principal Act, after section 20, the following section shall be inserted, namely:-
"21. Amendment of certain Acts in their application to the City of Ahmedabad.- The Bombay Pleaders Act, 1920 (Bom. XVII of 1920), the Code of Criminal Procedure, 1998 (V of 1898), and the Code of Civil Procedure, 1908 (V of 1908), shall in their application to the City of Ahmedabad stand amended in the manner and to the extent specified in the Schedule".
