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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jharkhand - Subsection

Section 37(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(1)The Commissioner may, either of his own motion or on application made to him in this behalf, revise any order padded by the Controller or by the Appellate Authority on appeal under this Act.