(1)This Act may be called the Mamlatdars' Courts Act, 1906.[2] [These sub-sections were substituted for the Original sub-section (2) by Bombay 4 of 1908, Section 3 (1).] It shall extend to the whole of the [State of Gujarat] [These words were substituted for the words 'State of Bombay', except the City of Bombay, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].
