Section 24(3) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(3)Where the landlord, his spouse or his dependent son or daughter referred to in sub-section (1) or sub-section (2) has let out more than one building, it shall be open to him, his spouse or his dependent son or daughter, as the case may be to make an application under that subsection in respect of only one of the premises chosen by him.
