Section 19(b) in The Ahmedabad City Courts Act, 1961
(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:
