Gujarat Revenue Tribunal Act, 1957

For Statement of Objects and Reasons, See Bombay Government Gazette, 1957, Extraordinary, Part V, p. 316. Section 3 of Bom-52 of 1959 reads as under:- "3. Notwithstanding anything contained in any judgement, decree or order of a Court, any court fee levied or paid on and after the commencement of the principal Act but before the commencement of this Act on any appeal or application to the Tribunal in accordance with the provisions of any tenancy law or other special law referred to in section 2 of this Act shall be deemed to have been validly levied or paid and the validity of such levy or payment shall not be called in question merely on the ground that the provisions relating to court-fees in such law were affected by the provisions of section 19 of the principal Act.". An Act to constitute a Revenue Tribunal for the State of Bombay, to invest it with jurisdiction to entertain appeals and revise decisions in certain cases, to abolish corresponding bodies in any part of the State, and to provide for matters connected therewith. Whereas it is expedient to constitute a Revenue Tribunal for the State of Bombay, to invest it with jurisdiction to entertain appeals and revise decisions in certain cases, to abolish corresponding bodies in any part of the State, and to provide for matters connected therewith; It is thereby enacted in the Eight Year of the Republic of India as follows

Act number

Act 31 of 1958

Year

1958

Enacted on

10-04-1958

In force from

10 April 1958

Jurisdiction

Gujarat State Act

Subjects

Administrative Law

Read the full text of Gujarat Revenue Tribunal Act, 1957 section by section on LawLens.

Official source: India Code