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[Cites 0, Cited by 0] [Section 442] [Entire Act]

State of Jharkhand - Subsection

Section 442(4) in Jharkhand Municipal Act, 2011

(4)The State Government shall appoint other two members of the Tribunal, one of whom may be a Town Planner not below the rank of Assistant Town Planner and other may be a Civil Engineer or Architect having minimum fifteen years experience:Provided that a councillor or a person who is or has been an officer or other employee of the municipality shall not be eligible for appointment as a member of the Tribunal