Section 52 in The Gujarat Agricultural Lands Ceiling Act, 1960
52. Control.
- In all matters connected with this Act the State Government shall have the same authority and control over the Tribunals the Mamlatdars, [and the Collectors] [These words were substituted for the words 'the Collectors and the Commissioners' by Gujarat 15 of 1964, Section 7.] acting under this Act as they do in the general and revenue administration.
