Section 2 in Ahmedabad City Courts (Amendment) Act, 1980
2. Amendment of section ??? Guj. XIX of 1961.- In the Ahmedabad City Courts Act, 1961 (Guj. XIX of 1961) (hereinafter referred to as "the principal Act"), in section 2,-
(a)before clause (1), the following clause shall be inserted, namely:-"(1A) "Amending Act" means the Ahmedabad City Courts (Amendment) Act, 1980 (Guj. 33 of 1980);";(b)for clause (2), the following clause shall be substituted, namely;-"(2) "City of Ahmedabad" means the areas within the limits of the City of Ahmedabad as constituted under the Corporations Act, immediately before the specified date:Provided that as and when the limits of the City of Ahmedabad as constituted under the Corporations Act, are altered under sub-section (2) of section 3 of that Act, by the inclusion therein, or exclusion therefrom, of any area, the State Government may, by a notification in the Official Gazette, alter the limits of the City of Ahmedabad as defined in this clause by including therein, or excluding therefrom, with effect on and from such date as may be specified in such notification, any such area as is so included in, or excluded from, the limits of the City of Ahmedabad as constituted under the Corporations Act,";(c)for clause (4), the following clause shall be substituted, namely:-"(4) "Corporations Act" means the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949);";(d)after clause (6), the following clause shall be added, namely;-"(7) "specified date" means the date of the coming into force of the Amending Act.".
