Section 16 in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004
16. Procedure for functioning of the Hardship and Anomaly Committee under sub-section (4) of section 116K.
(1)The Hardship and Anomaly Committee shall meet from time to time to dispose of any petition received from any group of affected persons referred to in sub-section (3) of section 116K.(2)Any three members (including the Chairperson of the Committee shall constitute a quorum for a meeting of the Committee.(3)In the case of any difference of opinion amongst the members of the Committee on any point arising in course of deciding any petition, the decision of the majority of the members present shall be final. In the case of equality of votes, the Chairperson shall have a casting vote.(4)The Committee shall decide the manner of transaction of its business.
