Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(2) in Munnar Special Tribunal Act, 2010 (2)The Tribunal shall consist of three members of whom one shall be a District Judge nominated by the Government in consultation with the Chief Justice of the High Court, who shall be the Chairman of the Tribunal.
