Section 3(3) in The Maharashtra Agricultural Lands (Lowering of Ceiling on Holdings) Distribution of Surplus Land and (Amendment) Rules, 1975
(3)The quorum for every meeting of the Tribunal [x x x] [The words 'as far as possible', were deleted by Notification No. ICH. 1176/14373-L-8, dated 29th January, 1977.] be two including the Chairman. If within half an hour of the time fixed for the meeting there is no quorum, the Chairman alone shall proceed further with the meeting and record his decision in the proceedings as a decision of the Tribunal.
