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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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