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

NCT Delhi - Subsection

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

(d)The other terms and conditions of service of the Chairperson and the other members of the Municipal Taxation Tribunal, including salaries and allowances, shall be such as may be determined by rules by the Government.