Section 75 in The Bombay Tenancy and Agricultural Lands Act, 1948
75. Appeal against award of Collector.
(1)An appeal against the award of the Collector made under section 66 may be filed to 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.], notwithstanding anything contained in the [Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958),] [These words and figures were substituted for the words and figures 'Bombay Revenue Tribunal Act, 1939', by the Gujarat Adaptation of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.].(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).
