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[Cites 0, Cited by 0] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(2) in DELHI COMMON EFFLUENT TREATMENT PLANTS ACT, 2000

(2)An appellate authority may consist of Financial Commissioner of the Govt. of NCT of Delhi or any other officer of equivalent rank as Chairperson and oneexpert in the field of public health engineering and one person in the filed of Finance or Taxation as members.