Section 19 in Gujarat Surviving Alienations Abolition Act, 1963
19. Procedure before Revenue Tribunal.- (1) The Gujarat Revenue Tribunal shall, after giving notice to the appellant and the respondent, decide the appeal and record its decision.
(2)In deciding an appeal under this Act, the Gujarat Revenue Tribunal shall exercise all the powers which a Court has and shall follow the same procedure which a Court follows in deciding appeals from the decree or order of an original court under the Code of Civil Procedure, 1908 (V of 1908).
