Section 31 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
31. Constitution of Rent Tribunal.
(1)The State Government may, by notification, constitute such number of Rent Tribunals at such places as may be deemed necessary by it.(2)Where two or more Rent Tribunals are constituted for any area, the State Government may, by general or special order, regulate the distribution of business among them.(3)The Rent Tribunal shall consist of one person only (hereafter referred to as the presiding officer of the rent Tribunal) to be appointed by the State Government in consultation with the High Court.(4)No person shall be eligible to be appointed as the presiding officer of the Rent Tribunal unless he has been High Court Judge.(5)The State Government may authorize the presiding officer of the Rent Tribunal to discharge the functions of die presiding officer another Rent Tribunal also.
