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

State of Jharkhand - Subsection

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

(e)The Court within fifteen days of the filing of such affidavit, shall give permission to the tenant to oppose the application if the tenant has disclosed such facts which can debar the landlord, his widow, father, mother, son, grandson or widow daughter-in-law in getting back the possession of that residential house.