Section 20(2) in The Ahmedabad City Courts Act, 1961
(2)All suits and proceedings pending immediately before the appointed day in the Court of Small Causes, Ahmedabad, constituted under the Provincial Small Causes Courts Act, 1887 (IX of 1887), shall-(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(ii)if not so cognizable be transferred to the Court competent to take cognizance of such suits or proceedings.
