Section 98 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
98. Dates of Tribunal.
- It shall be the duty of the Tribunal-(a)to determine the value of the site of a dwelling house under Section 23;(b)to decide any dispute as to the particular area of land to be purchased under Sections 41 and 46;(c)to determine the reasonable price of the land under Section 43 and Section 91;(d)to determine in the prescribed manner disputes regarding-(i)the priority or any other right in relation to the purchase of land under Section 41 among tenants inter se or between the tenant and the landlord, or(ii)the kind, extent of location of any particular area of land to be purchased or the amount of the price or any instalment thereof to be deposited;(e)to perform such other functions as are imposed on it by the provisions of this Act or as may be prescribed or as may be directed by the State Government.
