Section 17 in The Presidency Small Cause Courts Act, 1882
17. Local limits of jurisdiction of Court.
- [(1)] [Section 17 was renumbered as sub-section (1) of that Section, by Gujarat 19 of 1961, Section 18, Schedule, Entry No. 6.] [Save as otherwise provided in sub-section (2), the local limits] [These words, brackets and figure were substituted for the words 'The local limits', by Gujarat 19 of 1961, Section 18, Schedule, Entry No. 6 (i).] of the jurisdiction of each of the Small Cause Courts shall be the local limits for the time being of ordinary original civil jurisdiction of the High Court.(2)[ The local limits of the jurisdiction of the Court of Small Cause of Ahmedabad shall be the local limits of the City of Ahmedabad.] [Sub-section (2) was inserted, by Gujarat 19 of 1961, Section 18, Schedule, Entry No. 6 (ii).]
