Section 3 in Maharashtra State Co-operative Tribunal Regulations, 1962
3. Place of hearing.
(1)The headquarters of the Tribunal shall be at Bombay or such other place as may be notified by the State Government in the Official Gazette.(2)All appeals and applications shall ordinarily be heard at the headquarters :Provided that the Tribunal may, having regard to the number of appeals or applications received from any particular area or for any other reason hear them at any other convenient place in the State of Maharashtra.(3)Sufficient notice of the sitting of the Tribunal or the Bench outside Greater Bombay shall be given by publication on the notice board of the Tribunal and in any two newspapers having circulation at the place where the sitting is to be held.
