Section 15(3) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000
(3)If the Court is satisfied that any dispute referred to in sub-section (2) has been raised by a tenant for reasons which are false or frivolous the Court may order the defence against the eviction to be struck-off and proceed with the hearing of the suit as laid down in sub-section (1).
