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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(3) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(3)One at least of the members of every Tribunal constituted under sub-section (1) shall be a person who has for a period of not less than three years held judicial office not lower in rank than that of Munsiff, or if no such person is available, a person who has for a like period held a land revenue office not lower in rank than that of a Tahsildar.