17. Act No. XV of 1882 to come into force in the City of Ahmedabad.
- The Presidency Small Cause Courts Act, 1882 (XV of 1882) shall extend to and come into force in the City of Ahmedabad on and from the appointed day.[Provided that:-(a)with effect on and from the specified date, it shall also extend to and come into force in those areas of the City of Ahmedabad as constituted under the Corporations Act, which were included in the said City under the said Act, after the appointed day, but before the specified date.(b)with effect on and from the date of inclusion in, or exclusion from, the City of Ahmedabad as defined in clause (2) of Section 2, of any area, by a notification issued under the proviso to that clause, it shall also extend to and come into force in the area so included in the said City, or, as the case may be, cease to and be in force in the extended area so excluded from the said City, by such notification:Provided further that the provisions of the Bombay General Clauses Act, 1904 (Bombay 1 of 1904) shall, save as otherwise expressly provided in this Act, and apply to such cesser in any area as aforesaid as if it were a repeal of an enactment.] [These provisos were added by Gujarat 33 of 1980, Section 4.]
