(2)(a)A Special Tribunal or Special Tribunals shall, from time to time, as occasion may arise, be constituted to hear and dispose of applications of the nature specified in sub-section (1).(b)Every such Tribunal shall consist of three members chosen by the State Government one of whom shall be a Judicial Officer eligible for appointment as a Judge of the High Court; and another shall be an experienced Revenue Officer. The State Government shall appoint one of the members of the Tribunal as the President thereof.(c)Clauses (i) and (ii) of the second proviso to section 185 shall apply to proceedings under this section.(d)Any order under this sub-section passed by a Special Tribunal or by a majority of the members thereof shall be final and shall not be liable to be questioned in any Court of law.
