Section 41 in The Mumbai Metropolitan Region Development Authority Act, 1974
41. Appointment of Tribunal.
- The State Government may by notification in the Official Gazette, constitute a Tribunal consisting of the President (being a person who is holding or has held any judicial office not lower in rank than that of City Civil Court Judge or District Judge for a period of not less than five years) and a person who is holding or has held an office not below the rank of Deputy Director of Town Planning and a person who is holding or has held office not below the rank of Superintending Engineer to Government.Lands in Rural Areas
