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

State of Jharkhand - Subsection

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

(e)The Controller within fifteen days of filing of such affidavit shall give permission to the tenant to oppose the application, if the tenant has disclosed such facts which can debar the landlord, his widow, father, mother, son, grandson, widow daughter-in-law in getting back the possession of that residential house.