Section 3 in The Gujarat Revenue Tribunal Act, 1957
3. [Gujarat] [This word was substituted for the word 'Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] Revenue Tribunal.
(1)There shall be established, for the State of [Gujarat] [This word was substituted for the word 'Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], a Tribunal, to be called the [Gujarat] [This word was substituted for the word 'Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] Revenue Tribunal.(2)The Tribunal shall consist of the President, and such number of other members, as may be appointed by the State Government.
