Section 29(3) in The Gujarat Agricultural Lands Ceiling Act, 1960
(3)An order of allotment of land under sub-section (1) or (2) if made by a Revenue Officer shall be subject to an appeal or revision as provided in Chapter XIII of the Bombay Land Revenue Code, 1879 (Bombay V of 1879) as in force in the area within the jurisdiction of such officer and nothing in Chapter VI of this Act shall apply to such order.[Explanation.-For the purposes of this Act-
