(3)The tribunal shall also discharge the following functions, namely:-(a)deciding question in relation to trust under sub-section (2) of section 27;(b)appointment of new trustee under section 51;(c)giving direction under clause (iii) of section 52;(d)giving consent under section 53;(e)deciding application of trustee under section 57;(f)deciding application of trustee under section 59.
