Section 64 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
64. Functions and constitutions of Tribunal. - (1) The State Government may, by notification in the Gazette, constitute one or more Tribunals for the purposes of-
(a)performing the functions of the Court with reference to the acquisition of land for the Board under the Land Acquisition Act, 1894 (Act. No. I of 1894), as modified by the Schedule to this Act;(b)determining, in case of dispute and on reference in the prescribed manner, the compensation payable by the Board under the various provisions of this Act;(c)deciding appeal relating to levy or assessment of betterment fee;(d)deciding appeals under sections 36 [* * *] 37 [* * *] ;and(e)decding such other matters as may be prescribed.(2)The Tribunal shall exercise jurisdiction with respect to such area as may be specified in the notification under sub-section (1).(3)The Tribunal shall consist of a civil judicial officer not below the rank of District Judge.Explanation. - The expression "District Judge" includes an Additional District Judge.(4)Except as otherwise provided by or under this Act, the Tribunal shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Act No. VI of 1908), and shall follow the same procedure as laid down in that Code, and shall be deemed to be a civil court within the meaning of section 480 of the Code of Criminal Procedure, 1898 (Act No. V of 1898), and any proceeding before the Tribunal shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (Act No. XLV of 1860).(5)The judicial officer appointed as Tribunal shall be paid such remuneration as may be prescribed.(6)The Tribunal may, with the previous sanction of the State Government, appoint such officers and servants as it considers necessary for the conduct of its business, and the remuneration and other conditions of service of such officers and servants shall be such as may be prescribed.(7)The remuneration payable to the judicial officer appointed as Tribunal and other officers and servants of the Tribunal shall be paid out of the fund of the Board.
