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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(2)(a) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(a)The Controller on the receipt of application shall issue summon to the tenant within seven days of filing the application.