12. Construction of reference to District Court and District Judge in laws operating in the City of Ahmedabad.
- Except where the context otherwise requires, any reference to a principal Civil Court of original Jurisdiction, District Court or a District Judge in any law for the time being in force, relating to any matters specified in List II or List III of the Seventh Schedule to the Constitution shall in the case of the operation of that law within the limits of the City of Ahmedabad, be construed as a reference to the Ahmedabad City Civil Court [or the Judge of that Court, or when that Court consists of more than one Judge the Principal Judge of that Court, as the case may be,] [These words were and were deemed always to have been substituted for the words 'or the Judge of that Court, as the case may be' by Gujarat 21 of 1964, Section 2.] and such law shall have effect accordingly.
