Section 16(1) in Control of National Highways Land and Traffic) Act, 2002
(1)The Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (5 of 1908), but shall be guided by the principles of natural justice and, subject to the other provisions of this Act and of any rules, the Tribunal shall have powers to regulate its own procedure including the place sat which it shall have its sittings.
