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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(3) in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020

(3)A person shall not be qualified for appointment to Claims Tribunal unless he has been a Retd. District Judge( as a Chairman), or is an officer of Additidnal Commissioner Rank (as a Member).