Section 8D in The Orissa Estates Abolition Act, 1951
8D. [ Constitution of Tribunal. [Inserted vide Orissa Act No. 13 of 1975.]
(1)For the purpose of determining whether an estate is a trust or estate not, the State Government may by notification, constitute one or more Tribunal having such local jurisdiction as may be specified in such notification.(2)The Tribunal shall consist of one member to be appointed by the State Government from among the officers of the judicial Service not below the rank of a Subordinate Judge.
