Section 76AA in The Bombay Tenancy and Agricultural Lands Act, 1948
76AA. [ Revisional power of Government in certain cases. [Section 76AA was inserted by Gujarat 36 of 1965, section 10 (w.e.f. 01-02-1966).]
- An application for revision may be made to the State Government against the decision of the Collector in an appeal against an order made under sub-section (4) of section 32G and the State Government may call for the proceedings of the Collector for the purpose of satisfying itself as to the legality or propriety of the decision of the Collector and pass such order as it may think fit.]
