Section 33(4) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(4)In the case of an application under sub-section (2) of section 18, the Controller shall commence the hearing of the application within seven days of the filing thereof and shall dispose off the same as far as may be possible within thirty days of start of such hearing, unless for reasons to be recorded the Controller adjourns the case beyond such time.
