Section 46 in The Gujarat Rural Housing Board Act, 1972
46. Duties of the Tribunal.
- The Tribunal shall-(a)decide whether any compensation is payable under section 35;(b)decide the amount of compensation in matters referred to it under section 37;(c)decide disputes relating to the reconstitution of plots referred to it under section 44 and the amount of compensation to be awarded in consequence thereof;(d)decide such other matters as may be prescribed by rules made in this behalf.
