Section 126 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
126. Control.
- In all matters connected with this Act, the State Government [***] [The words 'and the Commissioner' were deleted by Gujarat 15 of 1964, Section 4., Schedule] shall have the same authority and control over the [Mamlatdar] [This word was substituted for the word 'Tahsildar', by Schedule III, Clause 1.] and the Collectors acting under this Act as [it has and exercises] [These words were substituted for the words 'they have and exercise', by Schedule III, Section 4., Schedule] over them in the general and revenue administration.
