Section 31(2) in The Benami Transactions (Prohibition) Act, 1988
(2)Subject to the provisions of this Act,-(a)the jurisdiction of the Appellate Tribunal may be exercised by Benches thereof;(b)a Bench may be constituted by the Chairperson with two Members as the Chairperson may deem fit;(c)the Benches of the Appellate Tribunal shall ordinarily sit in the National Capital Territory of Delhi and at such other places as the Central Government may, in consultation with the Chairperson, by notification, specify;(d)the Central Government shall, by notification, specify the areas in relation to which each Bench of the Appellate Tribunal may exercise its jurisdiction.
