Section 67(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(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.]]
