Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(6) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972

(6)For the purposes of the principal Judge of the Ahmedabad City Civil Court shall be deemed to be the district judge of the district and the City of Ahmedabad shall be deemed to be a district.