Section 33(4) in Gujarat Industrial Development Act, 1962
(4)An owner aggrieved by a notice issued to him under sub-section (1) may within a period of sixty days from the date on which the notice is served on him file an appeal to the President of the Gujarat Revenue Tribunal notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958).
