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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(10) in Munnar Special Tribunal Act, 2010

(10)It shall be competent for the Chairman or any other member, as authorised by the Chairman in this behalf, to hold sitting individually and exercise the jurisdiction, functions and powers of the Tribunal relating to the cases as entrusted by the Chairman.