(4)In any area for which a Tribunal has not been constituted under sub-section (1), all the powers and duties conferred and imposed on the Tribunal by or under this Act shall be exercised and discharged by the Deputy Collector or by such other officer as Government may authorise in this behalf.[87A. Constitution of Land Commission and their functions:. - (1) The Government shall establish a Commission to be called the [xxx] [Added by Act 3 of 1954.] Land Commission which shall consist of not more than seven persons of whom:](a)three shall be elected by the Legislative Assembly in the prescribed manner;(b)one shall be an official nominated by the Government; and(c)the rest shall be nominated by the Government from among persons having special knowledge or practical experience in agriculture or land problems.
