Section 98 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
98. Dates of Tribunal.
- It shall be the duty of the Tribunal-(a)to determine the value of the site of a dwelling house under Section 23;(aa)[ to decide any dispute whether the ownership of any land is transferred to, and vests in, a tenant under section 46, section 49A or section 49B;] [Clause (aa) was deemed always to have been inserted by Maharashtra 49 of 1969, s. 2. Scheme.](b)to decide any dispute as to the particular area of land to be purchased under Sections 41 [46 and 49A] [This was substituted for the word and figures 'and 46' by Maharashtra of 1969, s. 18.];(c)to determine the reasonable price of the land under Section 43 and Section 91;(d)to determine in the prescribed manner disputes regarding-(i)the priority or any other right in relation to the purchase of land under Section 41 among tenants inter se or between the tenant and the landlord, or(ii)the kind, extent of location of any particular area of land to be purchased or the amount of the price or any instalment thereof to be deposited;(e)to perform such other functions as are imposed on it by the provisions of this Act or as may be prescribed or as may be directed by the State Government.
