Section 67 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
67. [ Tribunal. - (1) For the purposes of this Act, there shall be a Tribunal, called the Agricultural Lands Tribunal for each taluka or mahal or for such area as the State Government may think fit:
[Provided that it shall be lawful for the State Government, by notification in the Official Gazette, from time to time to alter the local limits of the jurisdiction of the Tribunal or to abolish the Tribunal so constituted or reconstitute the Tribunal for such area as may be specified in the notification; and in any case, to arrange for transfer of proceeding pending before any Tribunal on the date of such alteration or reconstitution.] [Section 67 was substituted for the original by Bombay 63 of 1958, Section 8.](2)The State Government may appoint an officer not below the rank of a Mamlatdar to be the Tribunal and to exercise the powers and perform the duties and functions of the Tribunal under this Act in a taluka or mahal or any other area referred to in sub-section (1):Provided that the State Government may for any area constitute a Tribunal consisting of not less than three members of whom-(a)at least one shall be a person who is holding or has held a judicial office not lower in rank than that of a civil judge under the Bombay Civil Courts Act, 1869, or who is qualified to practise as a lawyer in the [State of Maharashtra] [These words were substituted for the words 'State of Bombay' by the Maharashtra Adaptation Laws (State and Concurrent Subjects) Order, 1960.], and(b)one shall be appointed to be the President of the Tribunal;and the Tribunal so constituted shall exercise the powers and perform the duties and functions of the Tribunal under this Act.Explanation. - In this section 'lawyer' means any person entitled to appear and plead for another in Court in the [Bombay area of the State of Maharashtra] [These words were substituted for the words 'Pre-Reorganisation State of Bombay, excluding the transferred territories', by the Maharashtra Adaptation Laws (State and Concurrent Subjects) Order, 1960.] and includes an advocate, a vakil and an attorney of the [High Court of Maharashtra]. [These words were substituted for words, 'High Court of Bombay', by the Maharashtra Adaptation Laws (State and Concurrent Subjects) Order, 1960.]]
