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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(4) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(4)The Rent Court may, if it thinks fit, appoint one or more persons having special knowledge of the matter under consideration as an assessor or valuer to advise him in the proceeding before him.