Section 3 in Gujarat Patel Watans Abolition Act, 1961
3. Powers of Collector to decide certain questions and appeal.- (1) If ant question arises-
(a)whether any land is watan land,(b)whether any person is a watander, matadar or representative watandar,(c)whether any person is an unauthorised holder orauthorised holder,(d)whether any grant is a patel watan and if so whether it is a grant of soil or grant of exemption from payment of land revenue or a grant of land revenue only,the Collector shall, after giving the party affected an opportunity to be heard and after holding an inquiry, decide the question.(2)Any person aggrieved by such decision may file an appeal to the State Government within ninety days of such decision.(3)The decision of the Collector, subject to an appeal under sub-section and the decision of the State Government in appeal under sub-section (2) shall be final.
