Section 117KK in The Bombay Land Revenue Code, 1879
117KK. Reference to Revenue Tribunal.
- Any person aggrieved by the report published by the Collector under section 117J may within two months from the date of notice under sub-section (2) of section 117J apply to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for reference to the [Gujarat Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958)] [These words and figures were substituted for the words beginning with the words 'Bombay Revenue Tribunal' and ending with figures '1939' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]. On such person depositing such amount of costs as may be prescribed, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall direct the report to be sent to the Revenue Tribunal for enquiry. The Revenue Tribunal after making an enquiry in the manner prescribed shall submit its own opinion on the objections raised and on such other matters as may be referred to it by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government. The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules for the refund of the whole or any portion of the costs in such cases as it deems fit.
