Section 12 in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
12. Tribunal.
(1)The State Government shall, by notification in the Gazette, constitute a Tribunal to perform the functions assigned to it by this Act, and different Tribunals may be constituted in respect of different scheduled undertakings.(2)The Tribunal shall consist of a single member, appointed by the State Government, from amongst persons who are or have been Judges of a High Court.
