Section 30 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
30. Constitution of Rent Court.
(1)The State Government may, by notification, constitute such number of Rent Courts in as many urban areas as may be deemed necessary by it.(2)Where two or more Rent Courts are constituted for any urban area, the State Government may, by general or special order, regulate the distribution of business among them.(3)A Rent Court may consist of one person only (hereinafter referred to as the Presiding Officer) to be appointed by the State Government in consultation with the High Court.(4)No person shall be eligible to be appointed as Presiding Officer of the Rent Court unless he is member of the State Higher Judicial Service.(5)The State Government may, in consultation with the High Court, authorize the Presiding Officer of one Rent Court to discharge the functions of the Presiding Officer of another Rent Court also.
