Section 319(1) in Maharashtra Land Revenue Code, 1966
(1)Subject to the provisions of this Chapter and with the previous approval of the State Government, the President may make regulations for regulating the practice and procedure of the Tribunal, including the award of costs by the Tribunal, the levy of any process fee (including provisions for recovery thereof in the form of court-fee stamps), the right of audience before the Tribunal, the sittings of the members either singly, or in Benches constituted by the President (or such member as is authorised by him from amongst the members of the Tribunal), the disposal by the Tribunal, or a bench thereof, of any proceedings before it notwithstanding that in the course thereof there has been a change in the persons sitting as members of the Tribunal or Bench; and generally for the effective exercise of its powers and discharge of its functions under this Chapter. Where any members sit singly or where any Benches are constituted, such members or bench shall exercise and discharge all the powers and functions of the Tribunal.
