Section 8 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
8. Constitution of Rent Courts and Rent Tribunal.
(1)The Government may, by notification, constitute Rent Courts and Rent Tribunals for the purposes of this Act, with jurisdiction over such areas as may be specified in the notification.(2)Every Rent Court shall be presided over by an officer not below the rank of Tahsildar and every Rent Tribunal shall be presided over by an officer not below the rank of District Munsif.
