Section 20(2) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(2)Each Appellate Tribunal constituted under sub-section (1) shall consist of not more than three members, of whom one shall be a person who holds or has held a civil post under the State, not below the rank of a District Revenue Officer, or a person who holds or has held or is qualified to hold the post of a District Judge, and such person shall be the Chairman of the Tribunal.
