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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(5) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(5)The State Government may authorize the presiding officer of the Rent Tribunal to discharge the functions of die presiding officer another Rent Tribunal also.