Section 79(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)The Tribunal of Appeal shall, after making such inquiry as it may think fit decide all matters arising out of clauses (iv) to (xi) (both inclusive) and clauses (xiv), (xv) and (xvi) only of sub-section (3) of section 72 in respect of appeals referred to the Tribunal; and may either confirm the proposals of the Arbitrator or direct him where necessary to reconsider, vary or modify his proposals only in respect of such matters aforesaid.
