Section 53 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
53. Procedure of the Tribunal.
(1)Subject to the provisions of the Act, or any Rule made thereunder, the Tribunal may, by order, regulate its practice and procedure.(2)All applications filed before the Tribunal shall be in the prescribed form and shall be verified in the prescribed manner.(3)Every order passed by the Tribunal shall be final and shall not be called in question in any court including the High Court under Article 226 or 227 of the Constitution of India except the Supreme Court as provided under Section 54.(4)The functions of the Tribunal shall be exercised. - (i) by a bench consisting of Chairman and two other members, or(ii)by a bench consisting of two members constituted by the Chairman; or(iii)by a single member, nominated in this behalf by the Chairman, in such cases as he deems fit.Explanation. - The single member referred to in clause (iii) may be either the Chairman or any other member:Provided that if any case, which comes up before a single member (who is not the Chairman) or a bench (of which the Chairman is not a member), involves a question of law, such single member or bench in his or its discretion reserve such case for decision by a bench of which the Chairman shall be a member.(5)(a)Where an application is heard by a bench consisting of the Chairman and two other members and the members differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority.(b)Where an application is heard by a bench consisting of two members and the members are divided in their opinion on any point, the point shall be referred for decision to a bench consisting of the Chairman and two other members.
