Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Jharkhand - Subsection

Section 36(2)(b) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(b)call for records of the case from the Controller and after examining records and, if necessary, making such further enquiry as he thinks fit decide the appeal.