Section 57(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(4)The State Government may constitute one or more Tribunals consisting of the Collector who has jurisdiction over the market area: Provided that, the State Government may, if in its opinion it is necessary so to do in any case constitute a Tribunal consisting of one person other than the Collector (possessing the prescribed qualifications) who is not connected with the Market Committee or with the person from whom the sum is alleged to be due.
