Section 4 in The Maharashtra Municipal Property Tax Board Act, 2011
4. Composition of Board
(1)The Board shall consist of a Chairperson and not exceeding four other Members.(2)The Chairperson shall be a person who is a retired judge of the Supreme Court or a High Court or a retired officer who has been Chief Secretary or an Additional Chief Secretary to the State Government or Secretary to the Government of India.(3)The other Members shall be the persons who have adequate knowledge and experience in the field of municipal administration, or valuation of properties or dealing with problems relating to urban affairs, municipal finance, economics, engineering, law or management.
