Section 7 in Kerala Private Forests (Vesting and Assignment) Act, 1971
7. Constitution of Tribunals.
(1)The Government may, by notification in the Gazette, constitute one, or more than one Tribunal for the purposes of this Act.(2)The Tribunal shall consist of a single person who is, or has been, or is qualified to be appointed as a District Judge.(3)Where more than one Tribunal is constituted under sub-section (1), the Government shall also define the areas a within which each Tribunal shall exercise jurisdiction.(4)The Tribunal shall decide all matters within its competence and may review any of its decisions in the event of there being a mistake on the face of the record or correct any arithmetical or clerical error therein.(4A)Subject to the provisions of sub-section (4) and Section 8 A, the decision of the Tribunal on any matter within its jurisdiction shall be final and conclusive.(5)The Tribunal shall follow such procedure as may be prescribed.
