22. [ Construction of reference to the City of Ahmedabad in Acts. [Sections 22 to 25 were inserted, by Gujarat 33 of 1980, J. 7.]
- 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.
