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

State of Andhra Pradesh - Subsection

Section 31(3) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(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.