19. Enactments not to be in force in the City of Ahemadabad.
- With effect on and from the appointed day the Bombay Civil Courts Act, 1869 (XIV of 1869), and the Provincial Small Cause Courts Act, 1887 (IX of 1887), and all rules, notifications and orders made thereunder shall cease to apply to, or be in force in the City of Ahmedabad, and the provisions of the Bombay General Clauses Act, 1904 (Bombay 1 of 1904), shall, save as otherwise expressly provided in this Act, apply to such cesser as if it were a repeal of an enactment:[Provided that the said Bombay Civil Courts Act, 1869 (XIV of 1869) and the Provincial Small Causes Courts Act, 1887 (IX of 1887) and all rules, notifications and orders made thereunder shall-(a)with effect on and from the specified date cease to apply to or be in force in those areas of the City of Ahmedabad as constituted under the Corporations Act which were included therein under the said Act, after the appointed day, but before the specified date;(b)with effect on and from the date of inclusion in, or exclusion from, the City of Ahmedabad as defined in clause (2) of Section 2 of any area by notification issued under the proviso to that clause, cease to apply to or be in force in the areas so included in the said City, or apply to or be in force in the areas so excluded from the said City, by such notification:Provided further that the provisions of the Bombay General Clauses Act, 1904 (Bombay 1 of 1904), shall save as otherwise expressly provided in this Act, apply to such cesser in any area as aforesaid as if it were a repeal of an enactment.] [These provisos were added, by Gujarat 33 of 1980, Section 5.]
