Section 8 in The Gujarat Revenue Tribunal Act, 1957
8. Place of sitting.
- The Tribunal shall ordinarily sit at the headquarters, but may sit at any other place convenient for the transaction of business, in the [State of Gujarat] [These words were substituted for the words 'State of Bombay', by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], as the President, with the approval of the State Government, may direct by general of special order.
