Section 39(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)Every order of the Controller passed under this Act, where no appeal against such order has been preferred under sub-section (1) of section 36, and every order of the Appellate Authority on appeal under sub-section (2) of section 3 and every order of the Commissioner passed in revision under section 37 shall be executed by the Controller as if such orders were an order passed by such Controller.
