Section 97(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)For the purposes of this Act, there shall be a Tribunal called the Agricultural Lands Tribunal for each tahsil or taluka or for such areas as the State Government may think fit.[Provided that is shall be lawful for the State Government by notification in the Official Gazette, from time to time to local limits of the jurisdiction of the Tribunal or to abolish the Tribunal so constituted or reconstitute the Tribunal for such area as may be specified in the notification; and in any such case, to arrange for transfer of proceedings, pending before any Tribunal on the date of such alteration or reconstitution.] [This proviso was added by Maharashtra 44 of 1963, s. 4.]
