Section 24(1) in The Ahmedabad City Courts Act, 1961
(1)All suits and proceedings of a civil nature which may be pending in the City Court or the Small Causes Court immediately before the date of exclusion of any area from the City of Ahmedabad as defined in clause (2) of Section 2 by a notification under the proviso to that clause (hereinafter in this section referred to as "the date of exclusion") but which would, after such date of exclusion, become cognizable by a District Court, a Court of Civil Judge or the Small Causes Court as a result of the exclusion of such area from the city of Ahmedabad as so defined shall stand transferred to such District Court or, such Court of the Civil Judge, or as the case may be, Small Causes Court.
