Section 32 in Telangana Mutually Aided Co-Operative Societies Act, 1995
32. Constitution of Tribunals.
(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 [Telangana Co-operative Societies Act, 1964 (Act 7 of 1964)] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Coop.II) Department, dated 20.05.2016.] shall, mutatis mutandis apply for the constitution of co-operative tribunals under this section.
