Section 5(8) in The Administrative Tribunals Act, 1985
(8)Subject to the other provisions of this Act, the places at which the principal Bench and other Benches of a State Administrative Tribunal shall ordinarily sit shall be such as the State Government may, by notification, specify.] [Substituted by Act 19 of 1986, Section 6, for sub-Section (7) (w.r.e.f. 1.11.1985).]
