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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(3) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(3)No appeal shall lie against the order of the Controller to give possession of any building except as per the procedure laid down in the section.Provided that a revision petition may be filed in the High, Court within sixty days from the date of the order of eviction.