Section 45(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(4)Subject to the provisions of this Act and to 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, [filing fee or copying or translation fees] [These words were inserted by Maharashtra 2 of 1987, Section 6(5).] (including provisions for recovery thereof in the form of court fee stamps) the right of appearance before the Tribunal, the place or places of its sittings, the disposal by the Tribunal 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 and generally for the effective exercise of its powers and discharge of its functions under this Act.
