Section 15(2) in The Gujarat Revenue Tribunal Act, 1957
(2)If it appears to the State Government that in its opinion the interpretation of a provision of law in any proceedings before the Tribunal, is of such a nature and of such public importance that it is expedient that the State Government be heard before decision of the question, it may apply to the Tribunal in such proceedings to be heard; and the Tribunal shall not decide the question without hearing the State Government.
