Section 67(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)The State Government may appoint an officer not below the rank of a Mamlatdar to be the Tribunal and to exercise the powers and perform the duties and functions of the Tribunal under this Act in a taluka or mahal or any other area referred to in sub-section (1):Provided that the State Government may for any area constitute a Tribunal consisting of not less than three members of whom-(a)at least one shall be a person who is holding or has held a judicial office not lower in rank than that of a civil judge under the Bombay Civil Courts Act, 1869 (Bombay XIV of 1869), of who is qualified to practice as a lawyer in the [State of Gujarat], and(b)one shall be appointed to be the President of the Tribunal, and the Tribunal so constituted shall exercise powers and perform the duties and functions of the Tribunal under this Act.Explanation: - In this section lawyer' means any person entitled to appear and lead for another in Court in the State and includes an advocate, a vakil and an attorney of the [High Court of Gujarat] [These words were substituted for the words 'High Court of Bombay', by the Gujarat Adaptation, of Laws (State and Concurrent Subjects) (Third Amendment) Order, 1960.].]
