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State of Chattisgarh - Section

Section 7 in Chhattisgarh Rent Control Act, 2011

7. Establishment of Rent Controller.

(1)For every district, the State Government shall appoint one or more officers not below the rank of a Deputy Collector, as Rent Controller with territorial jurisdiction as to be specified by the District Collector.
(2)Rent Controller shall be subordinate to the Rent Control Tribunal.