Section 23(5) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(5)Where the tenant has been evicted from the residential house and the landlord or his widow, father, mother, son, grand son or widow daughter-in- law, as the case may be, does not occupy within three months continuously from the date of eviction or let out the building or a portion thereof to a person other than the evicted tenant within three years of eviction of the tenant, then the evicted tenant may file an application to the Controller for restoration of possession of that building to him on the same terms and conditions which were applicable at the time of eviction and the Controller shall pass order accordingly and also order to pay cost.
