Section 20(2) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(2)Each Appellate Tribunal constituted under subsection (1) shall consist of not more than three members, of whom one shall be a person who holds or has held a civil post under the State, not below the rank of a District Revenue Officer, or a person who holds or has held or is qualified to hold the post of a District Judge, and such person shall be the Chairman of the Tribunal.
