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[Cites 0, Cited by 0] [Section 347A] [Entire Act]

NCT Delhi - Subsection

Section 347A(3) in The Delhi Municipal Corporation Act, 1957

(3)A person shall not be qualified for appointment as the presiding officer of an Appellate Tribunal unless he is, or has been, a district judge or an additional district judge or has, for at least ten years, held a judicial office in India.