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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(1) in The Gujarat Revenue Tribunal Act, 1957

(1)Subject to the provisions of this section, the Tribunal shall have jurisdiction to entertain and decide appeals from and revise decisions and orders of officers, not below the rank of a Collector or Deputy Commissioner, in respect of cases arising under the provisions of the enactments specified in the First Schedule.