Section 18 in The Bombay Inams (Kutch Area) Abolition Act, 1958
18. Appeal against award or decision of Collector.
- An appeal shall lie-(a)against an award made by the Collector under section 15 or 16, and(b)against a decision of the Collector under [section 7A or 8] [These words, figures and letters were substituted for the word and figure 'section 8' by Gujarat 43 of 1961, section 8.] to the [Gujarat Revenue Tribunal] [These words, were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] constituted under the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958), notwithstanding anything contained in the said Act.
