Section 2A(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)Where a Tribunal is constituted or reconstituted for the purpose of determining surplus land under the provision of this Act, the Tribunal shall be called the Surplus Lands Determination Tribunal. Where a Tribunal is constituted or reconstituted for the purpose of distributing surplus land under this Act, it shall be called the Lands Distribution Tribunal.
