Section 113 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
113. Orders in appeal or revision.
(1)The [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] in appeal under Section 109 and in revision under Section 111 may confirm, modify or rescind the order in appeal or revision or its execution or may pass such other order as may seem legal and just in accordance with the provisions of this Act.(2)The orders of the Collector in appeal or of the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] [or of the State Government] [These words were inserted by Gujarat 22 of 1968, Section 4.] in appeal or revision shall be executed in the manner provided for the execution of the orders of the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] and Tribunal under Section 106.
