(3)The [Tribunal] [ Substituted by Act 11 of 2003, Section 95, for " Court" .], before or on granting leave to disclaim, may require such notices to be given to persons interested, and impose such terms as a condition of granting leave, and make such other order in the matter as the [Tribunal] [ Substituted by Act 11 of 2003, Section 95, for " Court" .] thinks just.
