Section 436A in The Gujarat Provincial Municipal Corporations Act, 1949
436A. [ Rules of construction in respect of Magistrate for city of Ahemdabad. [Section 436A was inserted, by Gujarat 8 of 1968, Section 10 (w.e.f. 30-03-1968).]
- The references in this Act to a Magistrate of the First Class or Magistrate shall in relation to the City of Ahmedabad be construed as references to a Magistrate appointed under section 14 of the Ahmedabad City Courts Act, 1961 (Gujarat XIX of 1961).]
