Section 98(d) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(d)to determine in the prescribed manner disputes regarding-(i)the priority or any other right in relation to the purchase of land under Section 41 among tenants inter se or between the tenant and the landlord, or(ii)the kind, extent of location of any particular area of land to be purchased or the amount of the price or any instalment thereof to be deposited;
