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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jharkhand - Subsection

Section 31(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(1)The State Government may, by notification, in the Official Gazette, appoint as many Controllers as they thinks fit, and define the local limits within which, each Controller shall exercise the powers and perform the functions under this Act.