Section 8(3) in The Gujarat Land Requisition Act, 1948
(3)An appeal shall lie against the decision of the officer under sub-section (1) or (2), except in cases where the total amount of compensation in respect of the land does not exceed an amount prescribed in this behalf by the [State] Government,-[***] [Clause (a) was deleted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects), Order, 1960.](b)[*] [The word 'elsewhere' was deleted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects), Order, 1960.] to the District Court, such appeal shall be made within a period of sixty days from the date of the decision.[Explanation: - For the purposes of this section, the total amount of compensation shall mean in cases where the amount of compensation is paid in a lump sum, such sum, and in cases where it is paid periodically, such multiple of the amount of compensation as may be prescribed.] [This explanation was added by Bombay 2 of 1950, section 3.]
