Section 6 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
6. Jurisdiction, power and authority of Tribunal.
Subject to the other provisions of this Act, the Tribunal shall, with effect from such date as may be appointed by the State Government by notification in this behalf, exercise jurisdiction, power and authority in relation to(a)[any order] [Substituted by the West Bengal Act 7 of 2001 for an order in original (w.r.e.f. 3.8.1998).] made by an Authority under a specified Act;(b)an application complaining inaction or culpable negligence of an Authority under a specified Act;(c)an appeal against an order of the Mines Tribunal appointed under section 36 of the West Bengal Estates Acquisition Act, 1953;(d)[ applications relating to matters under any provision of a specified Act or matters relating to any constitutional validity of any Act under the provisions of a specified Act;] [[Substituted, ibid (w.r.e.f. 3.8.1998) for the following:(d)adjudication of disputes and applications relating to matters under any provisions of a specified Act involving interpretation of any provision of the Constitution or of validity of a specified Act or of any other law for the time being in force;.]](e)adjudication of matters, proceedings, cases and appeals which stand transferred from the High Court and other Authorities to the Tribunal in accordance with the provisions of this Act.
