Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Rent Control (Amendment) Act, 2014 08 of 2014 [26 March 2014] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 6 Chhattisgarh Rent Control (Amendment) Act, 2014 08 of 2014 [26 March 2014] PREAMBLE An Act to amend the Chhattisgarh Rent Control Act, 2011. Be it enacted by the Chhattisgarh Legislature in the Sixty-fifth Year of the Republic of India, as follows: -- * Published in the Chhattisgarh Rajpatra (Asadharan) dated 26-3- 2014 Page 290(1). 1. Short title, extent and commencement :- (1) This Act may be called the Chhattisgarh Rent Control (Amendment) Act. 2014. (2) It shall extend to the whole State of Chhattisgarh. (3) It shall come into force from the date of its publication in Official Gazette. 2. Amendment of Section 6 :- For sub-section (2) of Section 6 of the Chhattisgarh Rent Control Act, 2011 (No. 19 of 2012), the following shall be substituted, namely: -- "(2) The State Government shall appoint the Chairman of the Rent Control Tribunal, who shall be a serving or retired District Judge not below the rank of Super Time Scale."