Section 76(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)Notwithstanding anything contained in the [Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958),] [These words and figures were substituted for the words and figures 'Bombay Revenue Tribunal Act, 1939', by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.] an application for revision may be made to 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.] constituted under the said Act against any order of the Collector [except an order under section 32P or an order in appeal against an order under sub-section (4) of section 32G] [These words, figures and letters and brackets were inserted by Gujarat 36 of 1965, section 9 (w.e.f. 01-02-1966).] on the following grounds only:-(a)that the order of the Collector was contrary to law,(b)that the Collector failed to determine some material issue of law, or(c)that there was a substantial defect in following the procedure provided by this Act [or that there has been failure to take evidence or error in appreciating important evidence] [These words were inserted by Gujarat 16 of 1960, section 71.] with has resulted in the miscarriage of justice.
