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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jharkhand - Subsection

Section 36(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(1)Any person aggrieved by an order passed by the Controller may, within fifteen days from the date of receipt of such order by him, prefer an appeal in writing to the Appellate Authority.