Section 35 in The Gujarat Agricultural Lands Ceiling Act, 1960
35. Appeals against orders except awards.
(1)An appeal against any order of the Mamlatdar or any order other than an award under Section 24 made by the Tribunal may be filed to the Collector.(2)Every petition for an appeal under sub-section (1) shall be accompanied by a certified copy of the order to which objection is made unless the production of such copy is dispensed with.(3)On the filing of an appeal under sub-section (1), the Collector, may either admit it or, after calling for the record and giving the appellant an opportunity to be heard, may summarily reject it:Provided that the Collector shall not be bound to call for the record where the appeal is time-barred or does not lie.(4)If the appeal is admitted, a date shall be fixed for hearing and notice thereof shall be served on the respondent in the prescribed manner.(5)After hearing the parties, if they appear, the Collector may confirm, vary or reverse the order appealed against or may direct such further investigation to be made, or such additional evidence to be taken, as he may think necessary; or may himself take such additional evidence or may remand the cases for disposal with such directions as he may think fit. The Collector shall also have power to award costs.(6)The Collector may, pending decision of the appeal, direct the execution of the order appealed against to be stayed for such time as he may think fit and subject to compliance with such conditions (including a condition of furnishing security) as he may think fit to impose.(7)The Collector may set aside or modify any direction made under sub-section (6).
