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Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013

54. Qualifications for appointment as Presiding Officer.

1.      A person shall not be qualified for appointment as the Presiding Officer of an Authority unless,-

a.      he is or has been a District Judge; or

b.     he is a qualified legal practitioner for not less than seven years.

2.      A Presiding Officer shall be appointed by the appropriate Government in consultation with the Chief Justice of a High Court in whose jurisdiction the Authority is proposed to be established.







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