Section 75(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)The President and the Assessors shall be appointed members of the Tribunal of Appeal for such period as may he required by such Tribunal to decide an appeal made against the decision under clauses (iv) to (xi) (both inclusive), and clauses (xiv), (xv) and (xvi) of the sub-section (3) of Section 72.
