Section 2 in Ahmedabad City Courts (Amendment) Act, 1963
2. Amendment of section 14 of Guj. XIX of 1961.- In section 14 of the Ahmedabad City Courts Act, 1961 (Guj. XIX of 1961), after sub-section (3), the following sub-section shall be inserted, namely:-
"(3A) A Magistrate other than the Chief Magistrate appointed under this section, if specially empowered by the State Government shall, for the purposes of the Criminal Procedure Code, be an Executive Magistrate for the City of Ahmedabad and shall exercise the powers of an Executive Magistrate with which he may be invested by the State Government under the Criminal Procedure Code.".
