Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Andhra Pradesh - Subsection Section 31(4) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017 (4)No person shall be eligible to be appointed as the presiding officer of the Rent Tribunal unless he has been High Court Judge.
