(1)There shall be constituted a Municipal Property Tax Committee in each Municipality consisting of the following members, namely :-(a)in the case of a Municipal Corporation, -(i)seven elected councillors to be elected by the councillors of the Municipal Corporation; and(ii)the Commissioner.(b)in the case of a Class the 'A' Municipal Council, -(i)five elected members to be elected by the members of the Municipal Council; and(ii)the Executive Officer.(c)in the case of a Class 'B' or Class 'C' Municipal Council or Nagar Panchayat,-(i)three elected members to be elected by the members of the Municipal Council or Nagar Panchayat, as the case may be; and(ii)the Executive Officer.
