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[Cites 0, Cited by 0] [Section 169(2)] [Section 169] [Entire Act]

NCT Delhi - Subsection

Section 169(2)(b) in The Delhi Municipal Corporation Act, 1957

(b)The Chairperson, and not less than half of the other members, of the Municipal Taxation Tribunal shall be persons who are or have been the members of the Higher Judicial Service of a State or a Union territory for a period of not less than five years, and the remaining members, if any, shall have such qualifications and experience as the Government may by rules determine.