Section 3 in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
3. Procedure of sittings of Tribunal.
(1)The Chairman of the Land Distribution Tribunal shall preside over all the meetings of the Tribunal.(2)The Chairman shall fix the time, date and place of the meeting and issue public notice in respect of such meetings as provided in these rules.(3)The quorum for every meeting of the Tribunal [x x x] [The words 'as far as possible', were deleted by Notification No. ICH. 1176/14373-L-8, dated 29th January, 1977.] be two including the Chairman. If within half an hour of the time fixed for the meeting there is no quorum, the Chairman alone shall proceed further with the meeting and record his decision in the proceedings as a decision of the Tribunal.
