(1)The Government may, by notification in the [Official Gazette] [Substituted for the word 'Jarida' by APAO 1957.] constitute an Agricultural Lands Tribunal for any area specified in the notification.(2)Every Tribunal constituted under sub-section (1) shall consist of three or more members, one of whom shall be appointed in the notification constituting the Tribunal to be the President of the Tribunal.(3)One at least of the members of every Tribunal constituted under sub-section (1) shall be a person who has for a period of not less than three years held judicial office not lower in rank than that of Munsiff, or if no such person is available, a person who has for a like period held a land revenue office not lower in rank than that of a Tahsildar.(4)In any area for which a Tribunal has not been constituted under sub-section (1), all the powers and duties conferred and imposed on the Tribunal by or under this Act shall be exercised and discharged by the Deputy Collector or by such other officer as Government may authorise in this behalf.[87A. Constitution of Land Commission and their functions:. - (1) The Government shall establish a Commission to be called the [xxx] [Added by Act 3 of 1954.] Land Commission which shall consist of not more than seven persons of whom:](a)three shall be elected by the Legislative Assembly in the prescribed manner;(b)one shall be an official nominated by the Government; and(c)the rest shall be nominated by the Government from among persons having special knowledge or practical experience in agriculture or land problems.(2)The members of the said Commission shall hold office for a term of [two years, the Government may extend the term for such period not exceeding one year as it may consider necessary.] [ Substituted by Act No. 3 of 1956, dated 12.3.1956.](3)The Government shall nominate one of the members as the Chairman.(4)Subject to the provisions of this Act and any rules which may be made by the Government in this behalf it shall be the duty of the said Commission to advise the Government in fixing the extent of the basic and family holdings, and the areas to which they apply in matters relating to assumption of management or acquisition of lands by the Government, prevention of fragmentation and consolidation of holdings and generally in regard to the agrarian policy which the Government may, from time to time, formulate for the administration of this Act in [the area to which this Act extends.] [Substituted for 'the State' by APAO 1957.](5)The said Commission shall function as an advisory body and shall discharge such other functions as may be prescribed:Provided that if the Government finds itself usable to accept the advice given by the said Commission on any subject it shall give the said Commission an opportunity to represent their views before coming to a decision.(6)The Government may establish an Area Land Commission for a District or a part of the District and shall, in consultation with the [xxx] [The word 'Hyderabad' was omitted by APAO 1957.] Land Commission established under sub-section (1), determine by a notification in the [Official Gazette] [Substituted for the word 'Jarida' by APAO 1957.] the composition, functions and powers of the Area Land Commission:Provided that when the Area Land Commission is empowered to decide any matter involving individual rights an appeal in the prescribed manner against such decisions shall lie to the [xxx] [The word 'Hyderabad' was omitted by APAO 1957.] Land Commission established under sub-section (1).
