Section 18(4) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(4)The tenant shall hand over possession of the building on termination of tenancy in the same condition, except for the normal wear and tear as it was when handed over to him at the beginning of such tenancy and in a case where certain damages have been caused, not being damages caused by force majeure, the tenant shall make good the damage caused to the building failing which landlord may apply to the Controller for permission to make good the said damages and the Controller shall decide the matter in the manner provided in sub-section (2).
