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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of Jharkhand - Subsection

Section 14A(2)(g) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000

(g)The Court shall give appropriate time to the tenant to give back the possession of the residential house to the landlord, his widow, father, mother, son, grandson or widow daughter-in-law, as the case may be, but will not extend that time altogether more than two months.