Section 154(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)An owner aggrieved by the proposal of the Commissioner to make a declaration under sub-section (1) may, within one month after notice of the proposal is served upon him, appeal to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or to such officer of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may designate by order in the Official Gazette, in this behalf and shall, if he so appeal, give written intimation of the fact to the Commissioner.
