Section 87 in The Orissa Development Authorities Act, 1982
87. Tribunal.
(1)The State Government may, by notification constitute a Tribunal, which shall consist of one person only to be appointed by the State Government from among the officers of the Orissa Superior Judicial Service (Senior Branch).(2)The Tribunal shall have the power to call for records of all proceedings relating to the dispute and shaft, after giving the parties concerned a reasonable opportunity of being heard, pass such orders as it deems fit.(3)In disposing of an appeal, the Tribunal may make such consequential orders and issue such directions as it may deem necessary for giving effect to its decision.(4)The decision the Tribunal shall be final and binding on all parties and shall not be called in question in any Court of law.Chapter-X Supplemental and Miscellaneous
