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[Cites 0, Cited by 0] [Section 169(2)] [Section 169] [Entire Act]

NCT Delhi - Subsection

Section 169(2)(c) in The Delhi Municipal Corporation Act, 1957

(c)The Chairperson and the other members of the Municipal Taxation Tribunal shall be appointed by the Government for a period of five years or till they attain the age of sixty-five years, whichever is earlier.