(1)The State Government shall, by notification in the Official Gazette, constitute for the State a Tribunal called the Bihar Land Tribunal (hereinafter referred to as the Tribunal) for the purposes of this Act.(2)The Tribunal shall consist of a Chairman and not more than four other Members from judicial and administrative wing appointed by the State Government:Provided that the State Government may, by notification in the Official Gazette, increase or decrease the total number of Members of the Tribunal.
