Section 28 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
28. Constitution of Rent Courts and Rent Tribunals.
(1)The Government may, by notification, constitute Rent Courts and Rent Tribunals for the purposes of this Chapter, with jurisdiction over such areas as may be specified in the notification.(2)Every Rent Court shall be presided over by an officer not below the rank of Tahsildar and every Rent Tribunal shall be presided over by an officer not below the rank of District Munsif.
