Section 68 in The Bombay Tenancy and Agricultural Lands Act, 1948
68. Duties of the Tribunal.
- It shall be the duty of the Tribunal,-(a)to determine the value of the site of a dwelling house under section 17;(b)[ to determine the purchase price of land under section 32G, 63A or 64; [These clauses were substituted for the original by Bombay 13 of 1956, section 88.](c)to decide any dispute under sections 32 to 32R (both inclusive);](d)to perform such other functions in carrying out the provisions of this Act, as may be prescribed or as may directed by the [State] [This word was substituted for the word 'Provisional' by the Adaptation of Laws Order, 1950.] Government.
