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

State of Jharkhand - Subsection

Section 37(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(2)The exercise of the powers by the Commissioner under this section shall be subject to such rules as may be prescribed and for reasons to be writing, recorded in writhing,