- In the Railways Act, 1989,-(a)in section 2, for clause (40), the following clause shall be substituted, namely:-'(40) "Tribunal" means the Tribunal referred to in section 33;';(b)in Chapter VII, for the heading, the following heading shall be substituted, namely:-"Tribunal";(c)for section 33, the following section shall be substituted, namely:-"33. Tribunal. - The Railway Claims Tribunal established under section 3 of the Railway Claims Tribunal Act, 1987 shall, on and from the commencement of Part XIV of Chapter VI of the Finance Act, 2017, be the Tribunal for the purposes of this Act and the said Tribunal shall exercise the jurisdiction, authority and powers conferred on it by or under this Act.";(d)sections 34 and 35 shall be omitted;(e)in section 48, in sub-section (2), clause (a) shall be omitted.E.-Amendments to the Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 and the Foreign Exchange Management Act, 1999.
