Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com AHMEDABAD SMALL CAUSE COURT RULES CONTENTS PART 1 :- PART I PART 2 :- PART II PART 3 :- PART III PART 4 :- PART IV PART 5 :- PART V PART 6 :- PART VI PART 7 :- PART VII PART 8 :- PART VIII SCHEDULE 1 :- THE SCHEDULE AHMEDABAD SMALL CAUSE COURT RULES 11 . See Gujarat Gaz. Pt. IV-C, dt. 9-1 1-1961, p. 1082. AHMEDABAD SMALL CAUSE COURT RULES PART 1 PART I PART 2 PART II PART 3 PART III PART 4 PART IV PART 5 PART V PART 6 PART VI PART 7 PART VII PART 8 PART VIII SCHEDULE 1 THE SCHEDULE [See rule 1(2)] Portions of the Civil Additions, Alterations and Procedure Code ex Modifications tending to the Court 1[Preliminary Section 1 omit. For existing Section 3 sub stitute the following "For the purposes of this Code the Court of Small Causes at Ah- medabad shall be subordinate to the High Court". In Section 4 (1) for the words "in this Code" substitute the words "under the provisions in this Code applied to the Court of Small Causes". Section 4 (2) omit. Sec tions 5 to 7 (both inclusive) omit. Part I Suits in General Section 9 omit. Sections 15 to 23 (both inclusive) omit. Section 25 omit. Section 35 (2) omit. Section 35A. in sub-section (2), substitute the words "five hundred" for the words "one thousand" and delete the words "or exceed ing the limits of its pecuniary jurisdiction, whichever amount is less". Omit both the provisos. Part II Execution Section 44 omit. Section 44-A omit. Section 54 omit. Section 58 (1) (a) for the words "of six months" substitute "not longer than six months and not less than 30 days": (b) for the words "six weeks" substitute "30 days": in the first proviso omit the words "said" and of six months or six weeks as the case may be" and after the words "period" insert the words "for which he is ordered to be detained". Section 60. Add the proviso after sub-section (1) "provided that nothing in this Section shall be taken as conferring on the Court of Small Causes of Ahmedabad, any jurisdiction to attach and sell Immovable property in ex ecution of a Decree." Section 60 (2) omit. Sections 65 to 67 (both inclusive) omit. Section 73 (1) in the proviso omit (c). Section 74 omit the words "or that the pur chaser of immovable property sold in execu tion of a decree" and the words, twice occurring, "or purchaser." Part III Incidental Section 75 (d) omit. Proceedings. Part IV Suits in Section 86 omit: particular cases. Section 87 omit the proviso. Section 87B omit the words "and of sub-sec tions (1) and (3) of Section 86". Part V Special Sections 91, 92 and 93 omit. proceedings. Part VI Supplemental Section 94 (c) omit. Proceedings. Section 95 (1) omit the words "or a tem porary injunction granted". In ( 1 ) (a) and (2) omit "comma" after the word "arrest" and insert the word "or" in its place and omit the words "or injunction". Part VII Appeals Sections 96 to 112 (both inclusive) omit. Part VIII Reference, Sections 113 to 115 (both inclusive) omit. Review and Revision Part IX Special provisions Sections 1 16 to 120 (both inclusive) omit. relating to High Courts for part A States and Part B States. Part X Rules Sections 121 to 131 (both inclusive) omit. Part XI Miscellaneous Section 139, for clause (c) substitute the following: "(c) any officer of the Court whom the Chief Judge may appoint in this behalf." Section 140 omit. Section 144, omit the word "of first in stance". Section 150 omit.]