Section 48 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
48. Tribunal under Article 323B of the Constitution of India for land reforms matters.
- The authority referred to in clause (b) of Section 2, the Appellate Authority referred to in Section 30, the Board of Revenue referred to in Section 32 and Bihar Land Reforms Tribunal constituted under Section 50 shall be the hierarchy of tribunals for purpose of sub-clause (a) of clause (3) of Article 323 B of the Constitution, for adjudication or trial of any dispute or complain with respect to land reforms matter arising under this Act.
