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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

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

(a)"Appellate Authority" means the Deputy Commissioner of the District in which the building is situated or any other officer specially empowered by the Government to perform the functions of an Appellate Authority.