Section 45(3A) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(3A)The term of office and other conditions of service of the President and the members of the Tribunal shall be such as may be regulated by rules made under section 46.] [Sub-sections (3) and (3A) were substituted for sub-section (3) by Maharashtra 2 of 1987, Section 6(4).]
