Section 18(7) in Gujarat Closed Textile Undertakings (Nationalisation) Act, 1986
(7)A claimant who is dissatisfied with the decision of the Commissioner may prefer an appeal against the decision to the principal civil court of original jurisdiction within the local limits of whose jurisdiction the specified textile undertaking is situated:Provided that where a person who is a judge of the High Court is appointed to be the Commissioner, such appeal shall lie to the High Court and it shall be heard and deposed of by not less than two other Judges of the High Court.
