Section 97 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
97. Tribunal.
(1)For the purposes of this Act, there shall be a Tribunal called the Agricultural Lands Tribunal for each tahsil or taluka or for such areas as the State Government may think fit.[Provided that is shall be lawful for the State Government by notification in the Official Gazette, from time to time to local limits of the jurisdiction of the Tribunal or to abolish the Tribunal so constituted or reconstitute the Tribunal for such area as may be specified in the notification; and in any such case, to arrange for transfer of proceedings, pending before any Tribunal on the date of such alteration or reconstitution.] [This proviso was added by Maharashtra 44 of 1963, s. 4.](2)The State Government may appoint an officer not below the rank of a Tahsildar to be the Tribunal and to exercise the powers and perform the duties and functions of the Tribunal under this Act in a tahsil or taluka or any other area referred to in sub-section (1):Provided that, the State Government may for any area constitute a Tribunal consisting of not less than three members of whom-(a)at least one shall be a person who is holding or has held a judicial office not lower in rank than that of a civil Judge or who is qualified to practise as a lawyer in the State of Maharashtra, and(b)one shall be appointed to be the President of the Tribunal;and the Tribunal so constituted shall exercise the powers and perform the duties and functions of the Tribunal under this Act.Explanation. - In this section `lawyer' means any person entitled to appear and plead for another in Court in the State and includes an advocate, a vakil and an attorney of the High Court of [Maharashtra.] [These word was Substituted for the word 'Bombay' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order 1960.]
