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[Cites 0, Cited by 0] [Section 185A(2)] [Section 185A] [Entire Act]

Madras Presidency - Subsection

Section 185A(2)(b) in Madras Estates Land Act, 1908

(b)Every such Tribunal shall consist of three members chosen by the State Government one of whom shall be a Judicial Officer eligible for appointment as a Judge of the High Court; and another shall be an experienced Revenue Officer. The State Government shall appoint one of the members of the Tribunal as the President thereof.