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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1) in The Gujarat Agricultural Lands Ceiling Act, 1960

(1)Any person aggrieved by the award made by the Tribunal under Section 24 or by the Collector under Section 28 may appeal to the Gujarat Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958).