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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Jharkhand - Subsection

Section 22(1)(b) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000

(b)by written order, require any person to produce for his inspection such accounts, rent receipts, books or other documents relevant to the enquiry; at such time and at such place as may be specified in the order.