Section 11(3) in The Ahmedabad City Courts Act, 1961
(3)[ The Judge specified in sub-section (1) may, with the approval of the High Court, make any change in the days to be so observed as holidays or vacation, if at any time after the publication of such list, circumstances render it necessary for him to do so and such change shall be published in the Official Gazette.] [Sub-section (3) was added by Gujarat 31 of 1973, Section 5.]
