Section 36 in The Gujarat Agricultural Lands Ceiling Act, 1960
36. Appeal against awards.
(1)Any person aggrieved by the award made by the Tribunal under Section 24 or by the Collector under Section 28 may appeal to the Gujarat Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958).(2)Every petition of appeal under sub-section (1), shall be accompanied by a certified copy of the award against which the appeal is made on less the production of such copy is dispensed with.(3)In deciding such appeal the Gujarat Revenue Tribunal shall exercise all the powers which a Court has and follow the same procedure which the Court follows in deciding Appeals from the decree or order of the original court under the Code of Civil Procedure, 1908 (V of 1908).
