(1)The Tribunal shall have the power to entertain any application against the final order passed by the Appropriate Authorities under the Acts/ Manuals, mentioned below, within 90 days of such an order provided no other forum of appeal or revision against the order passed is provided in that Act/ Manuals:(i)The Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961(ii)The Bihar Land Reforms Act, 1950(iii)The Bihar Tenancy Act, 1885(iv)The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956(v)The Bihar Tenants' Holdings (Maintenance of Records) Act, 1973(vi)The Bihar Bhoodan Yagna Act, 1954(vii)The Bihar Privileged Persons Homestead Tenancy Act, 1947(viii)The Bihar Government Estates Manual, 1953(ix)The Bihar Settlement ManualIt shall be open to the State Government to add or remove any Law/Manual in or from the list hereinfore mentioned.(2)In addition, the Tribunal shall decide any case transferred to it by the Government of Bihar or by the Hon'ble High Court of Judicature at Patna with regard to any other revenue or land reforms Law/ Manual for the time being in force.(3)The Tribunal shall have powers vested in the Civil Court under the Code of Civil Procedure, 1908 (Act V of 1908) including the power to recommend to punish for Contempt of Court.
