Section 20(2)(i) in The Ahmedabad City Courts Act, 1961

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(2)(i) in The Ahmedabad City Courts Act, 1961

(i)if they are cognizable by the Court of Small Causes of Ahmedabad constituted under the Presidency Small Cause Courts Act, 1882 (XV of 1882), stand transferred to that Court and

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State of Gujarat - Subsection

Section 20(2)(i) in The Ahmedabad City Courts Act, 1961