Section 62(3) in Nagpur Improvement Trust Act, 1936
(3)The President of the Tribunal and one of the assessors shall be appointed by the [State] [Substituted for 'provincial' by A. O., 1950.] Government and the other assessor shall be appointed by [the Corporation] [Substituted by M.P. Act XIV of 1952, s. 19.], or in default of appointment by 1[the Corporation] within two months of its being asked by the [State] [Substituted by M.P. Act XIV of 1952, s. 19.] Government to make such appointment, by the [State] [Substituted by M.P. Act XIV of 1952, s. 19.] Government:Provided that no person shall be eligible for appointment as a member of the Tribunal if he is a Trustee or would, if he were a Trustee, be liable to removal by the [State] [Substituted for 'provincial' by A. O., 1950.] Government under section 10.
