Section 89(3) in The Maharashtra Irrigation Act, 1976
(3)Subject to the provisions of this Act and to the previous approval of the State Government, the President of the Tribunal may make regulations for regulating the practice and procedure of the Tribunal, including the award of costs by the Tribunal, the levy of any process fee, provisions for recovery thereof in the form of court-fee stamps, the right of appearance before the Tribunal, the place or places of its sitting, the disposal by the Tribunal of any proceedings before it notwithstanding that in the course thereof there has been a change in the person sitting as member of the Tribunal and generally, for the effective exercise of its powers and discharge of its functions under this Act.
