21. [ Amendment of certain Acts in their application to the City of Ahmedabad. [Section 21 was inserted by Gujarat 32 of 1961, Section 3.]
- The Bombay Pleaders Act, 1920 (Bombay XVII of 1920), [****] and the Code of Civil Procedure, 1908 (V of 1908), shall in their application to the City of Ahmedabad stand amended in the manner and to the extent specified in the Schedule.]
