Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Tamilnadu - Subsection Section 32(3) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017 (3)No person shall be eligible to be appointed as Principal Member of the Rent Tribunal unless he has been a Judge of the High Court.
