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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Jharkhand - Subsection

Section 45(2)(a) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(a)the form, the manner and the time in which particulars of tenancy have to be filed before the Controller under proviso to sub-section 92 of section 4;