Section 44 in The Mumbai Metropolitan Region Development Authority Act, 1974
44. Recovery of moneys due to the Authority as arrears of land revenue.
(1)Where any sum (not being rent payable in respect of any Metropolitan Authority premises) payable to the Authority, whether under any agreement, express or implied, or otherwise, howsoever, is not paid on or before the due date -(a)and the claim is not disputed, the person duly authorised by the Authority shall send to Collector a certificate under his hand indicating therein the sum which is due to the Authority or is claimed by the Authority, as the case may be and thereupon, the Collector shall recover the sum due or claimed as an arrear of land revenue;(b)and the claim is disputed, it shall be referred to a Tribunal constituted by the State Government for the purpose, which shall, after making such inquiry as it thinks fit, and after giving to the person by whom the sum is alleged to be payable a reasonable opportunity of being heard, decide the question; and the decision of the Tribunal shall be final and shall not be called in question in any Court or before any other authority. Thereupon, the Collector shall recover the sum determined to be due as an arrear of land revenue.(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.(3)The expenses of the Tribunal shall be borne by the Authority.(4)The procedure to be followed by the Tribunal in deciding questions referred to it shall be such as may be prescribed.
