Section 2 in The Gujarat Revenue Tribunal Act, 1957
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,(a)"prescribed" means prescribed by rules made under this Act;(b)"President" means the President of the Tribunal;(c)"Tribunal" means the [Gujarat] [This word was substituted for the word 'Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] Revenue Tribunal constituted under section 3.
