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State of Gujarat - Act

Ahmedabad City Courts (Amendment) Act, 1961

GUJARAT
India

Ahmedabad City Courts (Amendment) Act, 1961

Act 32 of 1961

  • Published on 30 October 1961
  • Not commenced
  • [This is the version of this document from 30 October 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the Ahmedabad city Courts Act, 1961.It is hereby enacted in the Twelfth Year of the Republic of India as follows:-* (Received the assent of the President on 30th October, 1961 and published in the Gujarat Government Gazette on the 1st November 1961)

1. Short title.- This Act may be called the Ahmedabad City Courts (Amendment) Act, 1961.

2. Amendment of section 8 of Guj. XLX of 1961.- In section 8 of the Ahmedabad City Courts Act, 1961 (Guj. XIX of 1961) (hereinafter referred to as "the principal Act") for the words "provided in this Act" the words and figures "provided in this Act and subject to such rules as the High Court may make for the City Court under article 227 of the Constitution or section 122 of the Code of Civil Procedure, 1908" (V of 1908) shall be substituted.

3. Insertion of section 21 in Guj. XIX of 1961.- In the principal Act, after section 20, the following section shall be inserted, namely:-

"21. Amendment of certain Acts in their application to the City of Ahmedabad.- The Bombay Pleaders Act, 1920 (Bom. XVII of 1920), the Code of Criminal Procedure, 1998 (V of 1898), and the Code of Civil Procedure, 1908 (V of 1908), shall in their application to the City of Ahmedabad stand amended in the manner and to the extent specified in the Schedule".

4. Amendment of Schedule to Guj. XIX of 1961.- In the Schedule to the principal Act,-

(2)in the heading, for the words and figures "See section 18" the words and figures "See sections 18 and 21" shall be substituted;
(2)after the amendments relating to the Bombay Rents. Hotel and Lodging House Rates Control Act, 1947, the following shall be inserted, namely:-"Amendments to the Bombay Pleaders Act, 1920, in its application to the City of Ahmedabad.
(i)In section 18, after sub-section (1) the following shall be inserted namely:-
"(2) Nothing contained in sub-section (2) of this section or in section 20 shall apply to foes payable to pleaders in the Court of Small Causes of Ahmedabad.".
(ii)In section 23, for the words "sub-ordinate to the High Court’ the words "other than the Court of Small Causes of Ahmedabad sub-ordinate to the High Court" shall be substituted.
Amendment to the Code of Criminal Procedure, 1908, in its application to the City of Ahmedabad.
(i)In section 554, for sub-section (1A) the following shall be substituted:-
"(1A) With the previous sanction of the State Government, the High Court of Gujarat, may also make rules for regulating the practice and proceedings of the Court of Session for the City of Ahmedabad".Amendments to the Code of Civil Procedure, 1908, in its application to the City of Ahmedabad.
(i)In section 8, after the words "Calcutta, Madras and Bombay," the words "and in the City of Ahmedabad" shall be inserted.".