Section 116 in The Delhi Municipal Corporation Act, 1957
116. [] [Substituted byDelhi Act 6 of 2003, section 8, for "section 116" (w.e.f. 1-8-2003).] Constitution of Municipal Valuation Committee.
(1)The Government shall as soon as may be after the commencement of the Delhi Municipal Corporation (Amendment) Act, 2003, and thereafter at the expiration of every third year, constitute by notification in the official Gazette, a Municipal Valuation Committee.(2)The Municipal Valuation Committee shall consist of-(a)a Chairperson, and(b)such other members, being not less than two and not more than six, as the Government may determine.(3)The Chairperson and the other members of the Municipal Valuation Committee shall be appointed by the Government and the qualifications and experience requisite for their appointment, the manner of selection, and other terms and conditions of service including salaries and allowances, tenure of office shall be such as the Government may by rules determine.(4)The salaries and allowances of the Chairperson and the other members of the Municipal Valuation Committee shall be paid from the Municipal Fund.(5)The functions of the Municipal Valuation Committee shall be-(a)to make recommendations to 1[a Corporation] on matters relating to classification of vacant lands and buildings in any ward of Delhi into colonies and groups of lands and buildings and fixation of base value per unit area of vacant land or per unit area of covered space of building and factors for increase or decrease, or for no increase or decrease, thereof;(b)to consider objections under section 116C, and to make recommendation thereon; and(c)to perform such other functions as the Government may require.]
