Section 8(3) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(3)If an application is made to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.] by the landlord or the tenant or any other person interested in the prescribed manner within the aforesaid period, disputing the correctness or omission of such entry, the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.] shall decide the dispute in accordance with the provisions of sub-section (2) of Section 100 of this Act and such decision subject to appeal or revision under this Act shall, [* * * * *] [The words 'notwithstanding Section 106 of the Code' were deleted, Schedule Ill, Clause 5 (2).] be final.
