Section 20B(5) in The Slum Areas (Improvement And Clearance) Act, 1956
(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 situate, the authority to whom applications may be made for fixing of rents of buildings situate in that area, and for the purpose of determining the area under this section that authority may exercise all or any of the powers it has under the said general law, and the provisions of such law including provisions relating to appeals shall apply accordingly;(b)if there is of such law in force in that area, such authority as may be specified by rules made in this behalf by the Central Government and such rules may provide the procedure that will be followed by that authority in determining the rent and also for appeals against the decision of such authority.
