(1)Any person aggrieved by the award may, within sixty days from the date of the award, appeal to the Collector.(2)The provisions of Chapter XIII of [the Land Revenue Code] [These words were substituted for the words and figures `The Bombay Land Revenue Code, 1879' by Gujarat 1 of 1962, section 7 (w.e.f. 10-12-1962).] shall apply to such appeals, as if the officer empowered under section 49 was a Revenue Officer and the Collector was his immediate superior.
