Section 29 in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
29. Entitlement to restoration of possession and compensation by tenant.
- Where the landlord recovers possession of any building from the tenant by virtue of an order secured because of clause (c) and (e) of sub-section (1) of section 19 and the building is not occupied by the landlord, or by the person for whose benefit the building is held within three month of the date of vacation of the building by such tenant, or the building having been so occupied is re-let within six months of the date of such occupation to any person other than such tenant without the permission of the Controller, the Controller may on the application of such tenant made within three month of his vacating the building, and giving the landlord an opportunity of being heard, by order direct the landlord to put such tenant in possession of the building or to pay him such compensation as may be fixed by the Controller or both.
