Section 25(5) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(5)The authority to which the application referred to in sub-section (4) shall be made, shall be,-(a)where there is a general law relating to the control of rents in force in the area in which the building is situated, the authority to which applications may be made for fixing of rents of buildings situate in that area; and for the purpose of determining the rent under, this section that authority may exercise all or any of the powers it has under such general law - and the provisions of such law including provision relating to appeals shall apply accordingly;(b)if there is no such law in force in that area, such authority as may be specified by rules made in this behalf by the State Government, and such rules may provide the procedure that will be followed by that authority in determining the rent [for appeals against the decision of such authority, and also for the levy of court-fees in such applications and appeals.] [These words were substituted for the words, and also for appeals against the decision of such authority by Maharashtra 36 of 1973, Section 2.]
