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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2) in Gujarat Surviving Alienations Abolition Act, 1963

(2)In deciding an appeal under this Act, the Gujarat Revenue Tribunal shall exercise all the powers which a Court has and shall follow the same procedure which a Court follows in deciding appeals from the decree or order of an original court under the Code of Civil Procedure, 1908 (V of 1908).