Section 9(1) in The Auroville (Emergency Provisions) Act, 1980
(1)If any dispute or doubt arises as to whether any asset, right, lease-hold, power, authority, privilege, property ( whether movable or immovable ) including any land, building, works, workshop, project, stores, instruments, machinery, automobile or other vehicles, cash balances, funds ( including reserve funds ), investments and book debts forms or form part of, or is or are relatable to, Auroville for the purposes of section 3, such dispute of doubt shall, at the request of the Society or the Administrator or any other person interested or at the instance of the Central Government, be referred to a Tribunal consisting of one member ( being a person who is or has been a Judge of a High Court ) to be appointed by the Central Government
