Section 2(8A) in The Gujarat Provincial Municipal Corporations Act, 1949
(8A)[ "Civil Appellate Court" means in the case of the City of Ahmedabad the High Court and in the case of any other City, the District Court having jurisdiction in the District in which the City is situate;] [Clause (8A) was inserted by Gujarat 8 of 1968, Section 2 (1) (w.e.f. 30-03-1968).]
