Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(3) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(3)A Rent Court may consist of one person only (hereinafter referred to as the Presiding Officer) to be appointed by the State Government in consultation with the High Court.