Section 104(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(3)The [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] to whom the applications are so transferred shall exercise jurisdiction in respect thereof under this Act :Provided that, any order to be issued to the village officers, under sub-section (2) of Section 106 shall be issued by or through the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] to whom such village officers are subordinate.
