Section 44 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
44. Tribunal to determine claims of Competent Authorities before they are recovered as arrears of a land revenue.
- Where under any of the provisions of this Act, any expenses incurred by a Competent Authority (which is a body corporate) under the provisions of this Act are to be recovered as arrears of land revenue, and the claim of the Competent Authority in respect of such expenses is disputed, the question shall be referred to the Tribunal which shall, after making such inquiry as it may deems fit, and after giving to the person by whom the sum is alleged to be payable an opportunity of being heard, decide the question; and the decision of the Tribunal shall be final, and shall not be called in question in any court or other authority. Where the Tribunal decides the claim in favour of the Competent Authority, then the expenses which are directed to be paid, may be paid in equal monthly instalments not exceeding twenty.
