Section 4 in Ahmedabad City Courts (Amendment) Act, 1961
4. Amendment of Schedule to Guj. XIX of 1961.- In the Schedule to the principal Act,-
(2)in the heading, for the words and figures "See section 18" the words and figures "See sections 18 and 21" shall be substituted;(2)after the amendments relating to the Bombay Rents. Hotel and Lodging House Rates Control Act, 1947, the following shall be inserted, namely:-"Amendments to the Bombay Pleaders Act, 1920, in its application to the City of Ahmedabad.(i)In section 18, after sub-section (1) the following shall be inserted namely:-"(2) Nothing contained in sub-section (2) of this section or in section 20 shall apply to foes payable to pleaders in the Court of Small Causes of Ahmedabad.".(ii)In section 23, for the words "sub-ordinate to the High Court’ the words "other than the Court of Small Causes of Ahmedabad sub-ordinate to the High Court" shall be substituted.Amendment to the Code of Criminal Procedure, 1908, in its application to the City of Ahmedabad.(i)In section 554, for sub-section (1A) the following shall be substituted:-"(1A) With the previous sanction of the State Government, the High Court of Gujarat, may also make rules for regulating the practice and proceedings of the Court of Session for the City of Ahmedabad".Amendments to the Code of Civil Procedure, 1908, in its application to the City of Ahmedabad.(i)In section 8, after the words "Calcutta, Madras and Bombay," the words "and in the City of Ahmedabad" shall be inserted.".
