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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4) in Rajasthan Rent Control Act, 2001

(4)No person shall he eligible to be appointed as Presiding Officer of the Appellate Rent Tribunal unless he is a member of the Rajasthan Higher Judicial Service having not less than [three years] [Substituted by Act No. 18 of 2005 (w.e.f. 13.6.2005.)] experience as such.