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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(2)(d) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(d)The tenant against whom service of summon has been declared valid, will have no right to oppose the petition of eviction till an affidavit within fifteen days of service of summon is filed mentioning the reason on the basis of which he opposes the petition of eviction and obtains the permission of the Controller on it. In case of failure of his appearance and obtaining Controller's permission, the statement of the landlord or his widow, father, mother, son, grandson, or widow daughter in-law, as the case may be, shall be deemed to be accepted by the tenant and the petitioner shall be entitled for the order of eviction of the tenant.