- The Tribunal shall-(a)decide whether any compensation is payable under section 33;(b)decide the amount of compensation in matters referred to it under section 35;(c)decide disputes relating to betterment charges referred to it under section 42;(d)decide disputes relating to the reconstitution of plots referred to it under section 46 and the amount of compensation to be awarded in consequence thereof;(e)decide such other matters as may be prescribed.
