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[Cites 0, Cited by 3] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in Real Estate (Regulation And Development) Act, 2016

(3)The judicial Members and Technical or Administrative Members of the Appellate Tribunal shall be appointed by the appropriate Government on the recommendations of a Selection Committee consisting of the Chief Justice of the High Court or his nominee, the Secretary of the Department handling Housing and the Law Secretary and in such manner as may be prescribed.