Section 7 in Ahmedabad City Courts (Amendment) Act, 1980
7. Insertion of new sections 22 and 23 in Guj. XIX of 1961.- In the principal Act, after section 21, the following sections shall be inserted, namely:-
"22. Construction of reference to City of Ahmedabad in Acts.- Except where the context otherwise requires, any reference to the City of Ahmedabad in any law for the time being in force other than the Corporations Act shall, in so far as such law relates to the jurisdiction, powers and procedure of civil courts within the limits of the City of Ahmedabad, be deemed to be a reference to the City of Ahmedabad as defined in clause (2) of section 2.
