Section 3B(2) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(2)[ Each Tribunal shall consist of one person only who shall be a Judicial Officer not below the rank of District Judge or Additional District Judge.] [Substituted for the original sub-section (2) by section 13(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).]
