Section 78(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)The orders of the Collector in appeal or of the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.] [or of the State Government] [These words were inserted by Gujarat 36 of 1965, section 12 (w.e.f. 01-02-1966).] in appeal or revision shall be executed in the manner provided for the execution of the orders of the Mamlatdar and Tribunal under section 73.
