Section 9 in The Saurashtra Estate Acquisition Act, 1952
9. Procedure before the Revenue Tribunal.
(1)The Saurashtra Revenue Tribunal shall, after giving notice to the appellant and the Government, decide the appeal and record its decision.(2)In deciding appeals under this Act, the Saurashtra Revenue Tribunal shall exercise all the powers which a Court has, and 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.
