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

State of Tamilnadu - Subsection

Section 31(4) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017

(4)No person shall be eligible to be appointed as Presiding Officer of the Rent Court unless he is a District Judge of the Tamil Nadu State Judicial Service.