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State of Gujarat - Section

Section 18 in The Ahmedabad City Courts Act, 1961

18. Amendment of Act No. XV of 1882 and Bombay LVII of 1947.

- The Presidency Small Causes Courts Act, 1882 (XV of 1882), and the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 (Bombay LVII of 1947), shall in their application to the City of Ahmedabad stand amended in the manner and to the extent specified in the Schedule.