(3)(a)Subject to the provisions of clause (b), the functions of the State Land Reforms Tribunal may be performed-(i)by a Bench consisting of the Chairman and any other member; or(ii)by a Bench consisting of the Chairman and two other members; or(iii)by a Bench consisting of two members other than the Chairman.(b)The powers of the State Land Reforms Tribunal under this Act may be exercised by a Bench consisting of the Chairman or a single member.
