Section 103B(3)(a) in Kerala Land Reforms Act, 1963

[Cites 0, Cited by 0] [Section 103B(3)] [Section 103B] [Entire Act]

(a)Subject to the provisions of clause (b), the functions of the State Land Reforms Tribunal may be performed-

(i)by a Bench consisting of the Chairman and any other member; or

(ii)by a Bench consisting of the Chairman and two other members; or

(iii)by a Bench consisting of two members other than the Chairman.

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