Section 19(3) in Gujarat Devasthan Inams Abolition Act, 1969
(3)On receipt of such application, the Collector shall hold an inquiry in the manner provided by the Code and after giving an opportunity to the applicant as well as to the tenant affected by such action or thing to be heard and considering the evidence which may be produced, decide whether the action or thing was or was not taken or done in anticipation in order to defeat the object of this Act or the tenancy law and accordingly may reject the application or by order in writing make a declaration that the action or thing was not taken or done in anticipation in order to defeat the object of this Act or the tenancy law.
