Section 38 in The Gujarat Agricultural Lands Ceiling Act, 1960
38. Revisional jurisdiction of Gujarat Revenue Tribunal.
- Notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958) an application for revision may be made to the Gujarat Revenue Tribunal constituted under the said Act against any order of the Collector on the following grounds only-(a)that the order of the Collector was contrary to law;(b)that the Collector failed to determine some material issue of law; or(c)that there was a substantial defect in following the procedure provided by this Act, which has resulted in the miscarriage of justice.(2)In deciding applications under this section the Gujarat Revenue Tribunal shall follow the procedure which has been prescribed by rules and regulations made under the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958).
