Section 75(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)An appeal against the award of the Collector made under section 66 may be filed to the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.], notwithstanding anything contained in the [Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958),] [These words and figures were substituted for the words and figures 'Bombay Revenue Tribunal Act, 1939', by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.].
