Section 65 in The Orissa Town Planning and Improvement Trust Act, 1956
65. Tribunal to be constituted.
(1)The State Government may, if they think fit, constitute a Tribunal for the purpose of performing the functions of the Court in reference to the acquisition of land for the Planning authority under the Land Acquisition Act, 1 of 1894.(2)The Tribunal shall consist of one person who is or had been a member of Superior Judicial Service for a period of not less than five years.(3)When a Tribunal is constituted under Sub-section (1) -(i)the Tribunal shall (except for the purposes of Section 54 of this Act) be deemed to be the Court;(ii)The Tribunal shall have the power to summon and enforce the attendance of witnesses and to compel the production of documents by the same means, and (so far as may be) in the same manner as is provided in the case of a Civil Court under the Code of Civil Procedure, 1 of 1908; and(iii)the award of the Tribunal shall be deemed to be award of the Court under the Land Acquisition Act, 1 of 1894 and shall be final.
