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[Cites 0, Cited by 61] [Section 116] [Entire Act]

NCT Delhi - Subsection

Section 116(3) in The Delhi Municipal Corporation Act, 1957

(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.