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State of Gujarat - Section

Section 8 in Ahmedabad City Courts (Amendment) Act, 1980

8. Amendment of Schedule to Guj. XIX of 1961.- In the Schedule to the principal Act-

(1)in the entries relating to the amendments to the Presidency Small Cause Courts Act, 1882 (Act XV of 1882) in its application to the City of Ahmedabad-
(a)for entry 1, the following shall be substituted, namely:-
"1. After section 1, the following section shall be inserted, namely:-"1A. Extent and commencement in the City of Ahmedabad.- This Act shall extend to, and come into force in the City of Ahmedabad on the date on which the Ahmedabad City Courts Act, 1961 (Guj. XIX of 1961) comes into force:Provided that-
(a)with effect on and from the date of the commencement of the Ahmedabad City Courts (Amendment) Act, 1980 (Guj. 33 of 1980) it shall also extend to and come into force in those areas of the City of Ahmedabad as constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949) which were included in the said City under the latter Act after the appointed day, but before the date of the commencement of the former Act,
(b)with effect on and from the date of inclusion of or exclusion from, the City of Ahmedabad as defined in clause (2) of section 2 of the Ahmedabad City Courts Act, 1961 (Guj. XIX of 1961) of any area by a notification issued under that clause, it shall also extend to and come into force in the area included in the said City, or as the case may be, cease to extend to and be in force in the area excluded from the said City by such notification:
Provided further that the provisions of the Bombay General Clauses Act, 1904 (Bom. I of 1904) shall, save as otherwise expressly provided in the Ahmedabad City Courts Act, 1961 (Guj. XIX of 1961), apply to such cesser in any area as aforesaid as if it were repeal of an enactment.";
(b)in entry 2 relating to section 4, clause (2) shall be deleted;
(2)the heading "Amendment to the Code of Criminal Procedure, 1898 in its application to the City of Ahmedabad", and the entry thereunder shall be deleted.