Ahmedabad City Courts Act, 1961

For Statement of Objects and Reasons, see Gujarat Government Gazette, Extra-ordinary, Part V, dated the 8th March, 1961, p. 157. An Act to provide for the constitution of Civil and Criminal Courts for the City of Ahmedabad and for other matters connected therewith. It is hereby enacted in the Twelfth Year of the Republic of India as follows:-

Act number

Act 19 of 1961

Year

1961

Enacted on

15-05-1961

In force from

15 May 1961

Jurisdiction

Gujarat State Act

Subjects

Judiciary And Legal Profession, Civil Law And Procedure, Criminal Procedure

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Official source: India Code