Section 53(4) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(4)The functions of the Tribunal shall be exercised. - (i) by a bench consisting of Chairman and two other members, or(ii)by a bench consisting of two members constituted by the Chairman; or(iii)by a single member, nominated in this behalf by the Chairman, in such cases as he deems fit.Explanation. - The single member referred to in clause (iii) may be either the Chairman or any other member:Provided that if any case, which comes up before a single member (who is not the Chairman) or a bench (of which the Chairman is not a member), involves a question of law, such single member or bench in his or its discretion reserve such case for decision by a bench of which the Chairman shall be a member.
