Section 18(3) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(3)The tenant shall make good all damages caused to the premises by his negligence within three months of being informed in writing to do so by the landlord failing which the landlord may apply to the Controller for permission to make good the said damages and the Controller shall decide the matter in the manner provided in sub-section (2).
