Section 76 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
76. Constitution of Land Tribunals.
(1)The Government shall constitute as many Land Tribunals as maybe necessary for the purposes of this Act.(2)Each Land Tribunal shall consist of one person only who shall be [xxx] [The words 'a judicial officer not below the rank of Subordinate Judge or' were omitted by section 3(e) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Lind) Amendment Act, 1993 (Tamil Nadu Act 3 of 1984).] [an officer not below the rank of District Revenue Officer.] [Added by section 7(4) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to come into force on the 27th October 1978.]
