(2)The term of the Municipal Property Tax Committee constituted under sub-section (1) shall be one year from the date of its constitution and the new Municipal Property Tax Committee shall be constituted before the expiry of the term of the existing Municipal Proper Tax Committee:Provided that the existing Municipal Property Tax Committee shall continue to function till the constitution of the new Municipal Property Tax Committee.Provided further that a member shall not be eligible for election as member of the Municipal Property Tax Committee for more than two terms
