: - (1) The Government may, for the purposes of this Act, by notification, constitute as many Tribunals as may be necessary for such area or areas as may be specified in the notification.(2)The provisions of Section 75 of the Andhra Pradesh Co-operative Societies Act, 1964 (Act 7 of 1964) shall, mulatis mutandis apply for the constitution of Co-operative tribunals under this section.
