Section 4 in Ahmedabad City Courts (Amendment) Act, 1980
4. Amendment of section 17 of Guj. XIX of 1961.- In the principal Act, to section 17, the following provisos shall be added, namely:-
"Provided that-(a)with effect on and from the specified date, it shall also extend to and come into force in those areas, of the City of Ahmedabad as constituted under the Corporations Act, which, were included in the said City 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 a notification issued under the proviso to that clause, it shall also extend to and come into force in the area so included in the said City, or, as the case may be, cease to extend to and be in force in the area so excluded from the said City, by such notification:Provided further that the provisions of the Bombay General Clauses Act, 1904 (Bom. I 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.".
