Section 7(1) in The Maharashtra Municipal Property Tax Board Act, 2011
(1)The Chairperson and the other Members shall hold office as such for a term of five years from the date of entering upon office, but shall not be eligible for re-appointment:Provided that, no Chairperson or any other Member shall hold office as such after he has attained,-(a)in case of Chairperson, the age of Sixty-five years, and(b)in case of any other Member, the age of Sixty-Two years.
