- The Tribunal shall-(a)decide whether any compensation is payable under section 36;(b)decide the amount of compensation in matters referred to it under section 38;(c)[ * * *] [Clause (c) was deleted by Gujarat 1 of 1973, section 36.](d)decide disputes relating to the reconstitution of plots referred to it under section 50 and the amount of compensation to be awarded in consequence thereof;(e)decide such other matters as may be prescribed by rules made in this behalf.
