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Chapter VI
Rent Authorities

43. Appointment of Rent Authorities and additional Rent Authorities.-

(1) The Central Government may, by notification in the Official Gazette, appoint as many Rent Authorities as it thinks fit; and define the local limits within which, or the hotels and lodging houses in respect of which, each Rent Authority, shall exercise the powers conferred, and perform the duties imposed, on Rent Authorities by or under this Act and in respect of all tenancy matters relating to premises and tenancies covered under clauses (c) to (i) of sub-section (1) of section 3 by or under the Transfer of Property Act, 1882 (4 of 1882).

(2) The Central Government may also, by notification in the Official Gazette, appoint as many additional Rent Authorities as it thinks fit, and an additional Rent Authority shall perform such of the functions of the Rent Authority as may, subject to the control of the Central Government, be assigned to him in writing by the Rent Authority and, in the discharge of these functions, an additional Rent Authority shall have and shall exercise the same powers and discharge the same duties as the Rent Authority.

(3) A person shall not be qualified for appointment as a Rent Authority or an additional Rent Authority unless he has for at least ten years held a judicial office in India or has for at least ten years been practising as an advocate or a pleader in India.







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