Section 75(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)In deciding appeals under sub-section (1), the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.] shall exercise all the powers which a Court has and [subject to the regulations framed by such Tribunal under the [Bombay Revenue Act, 1957 (Bombay XXXI of 1958),] [This portion was inserted by Bombay 12 of 1956, section 41.] follow the same procedure which a Court follows in deciding appeals from the decree or order of an original Court under the Code of Civil Procedure, 1908 (V of 1908).
