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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2) in The Ahmedabad City Courts Act, 1961

(2)All suits and proceedings cognizable by the Small Causes Court which may be pending immediately before the specified date or, as the case may' be, the date of inclusion, in the Court of a Civil Judge shall stand transferred to the Small Cause Court.