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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(3) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(3)A Rent Court may consist of one or more members (hereinafter referred to as the Presiding Officer) to be appointed by the Government in consultation with the High Court.