Section 107(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)An appeal against the order of the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal may be filed to the Collector in the following cases:(a)an order under Section 7,(b)an order under Section 8 or 10,(c)an order under Section 12,(d)an order under Section 13,(e)an order under Section 14,(f)an order under Section 15,(g)an order under Section 18,(h)an order under Section 20,(i)an order under Section 21,(j)an order under Section 23,(k)an order under Section 25,(l)an order under Section 26,(m)an order under Section 28,(n)an order under Section 30,(o)an order under Section 36,(p)an order under Section 38 or 39,(q)an order under Section 40,(r)an order under Section 43 or 48,(s)an order under Section 44 or 45,(t)an order under Section 51,(u)an order under Section 52,(v)an order under Section 55,(w)an order made pursuant to a notification issued under sub-section (3) of Section 58, or an order under Section 59,(x)an order under Section 61,(y)an order under Section 91,(ya)[****] [Clause (ya) was inserted by Schedule III, Clause 38. The said Clause 38 was deleted by Bombay 4 of 1960, Section 20 (8).](z)an order under Chapter IX.(za)an order under Section 122, and(zb)an order under Section 125:Provided that, where an order has been passed by a Sub-Divisional Officer exercising the powers of a [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] under a notification issued under sub-section (30) of Section 2, an appeal against such order shall lie to the Collector in charge of the District.
