Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Maharashtra - Subsection Section 44(2) in The Mumbai Metropolitan Region Development Authority Act, 1974 (2)The Tribunal shall consist of one person, who is not connected with the Authority or with the person by whom the sum is alleged to be payable.
