Section 113(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)The orders of the Collector in appeal or of the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] [or of the State Government] [These words were inserted by Gujarat 22 of 1968, Section 4.] in appeal or revision shall be executed in the manner provided for the execution of the orders of the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] and Tribunal under Section 106.
