Section 3 in The Gujarat Agricultural Produce Markets Act, 1963
3. Determination of whether person is agriculturist.
(1)Should a question arise whether or not any person is an agriculturist for the purposes of this Act, the Director shall decide the matter.(2)Any person aggrieved by the decision of the Director may file an appeal to the State Government within sixty days from the date of such decision.(3)The decision of the State Government under sub-section (2) and subject thereto the decision of the Director under sub-section (1) shall be final.
