Section 19(2) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(2)In deciding an appeal under this Act the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall exercise all the powers which a Court has, and 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), and the tribunal shall make regulations for regulating its procedure (including the disposal of any appeal by one or more of its members).
