Section 13(3B) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(3B)(a)For the purposes of sub-section (3A), the State Government may from time to time constitute a Tribunal consisting of such persons and for such local area as it thinks fit.(b)The Tribunal constituted under clause (a) may grant a certificate after being satisfied that -(i)the plans and estimates for the new building have been properly prepared;(ii)[* * * *] [Sub-clause (ii) was deleted by Bom. 61 of 1953, section 9(4).](iii)the necessary funds for the purpose of the erection of the new building are available with the landlord; and(iv)such other conditions as the State Government may by general or special order specify, have been satisfied.(c)The proceedings before the Tribunal shall be in the manner as may be prescribed by rules made by the State Government in this behalf.
