Section 9(1) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)An appeal shall lie from every order of the competent officer made in respect of any public premises under Section 5 or Section 7 to an appellate officer who shall be the district judge of the district in which the public premises are situate or such other judicial officer in that district who has for at least ten years held a Judicial office in the State as the district judge may designate in this behalf.
