Section 102 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
102. Procedure.
- In all inquiries and proceedings commenced on the presentation of applications under Section 101, the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or the Tribunal shall exercise the same powers as the Mamlatdar's Court under the Mamlatdars' Courts Act, 1906 (Bombay VI of 1905), and shall save as provided in Section 36 follow the provisions of the said Act, as if the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or the Tribunal were a Mamlatdar's Court under the said Act and the application presented was a plaint presented under Section 7 of the said Act. In regard to matters which are not provided for in the said Act, the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or the Tribunal shall follow such procedure as may be prescribed by the State Government. Every decision of the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or the Tribunal shall be recorded in the form of an order which shall state the reasons for such decision.
