Section 2A(5) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(5)The quorum to constitute a meeting of the Tribunal and the procedure to be followed by it shall be such as may be prescribed:[Provided that, where within half an hour of the time fixed for the meeting of the Tribunal there is no quorum as may be so prescribed, and if the Chairman alone is present, he shall be deemed to be the necessary quorum to constitute the meeting of the Tribunal. He shall proceed further with the meeting, and record his decision in the proceedings as a decision of the Tribunal.]
