Section 23(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)Where the landlord has been in active military service or is ex-serviceman or has been discharged or retired from service or is to retire or has died while in such active service and any member of his family is in actual necessity of house, then on an application being filed by the landlord or any member of his family, the Controller after issuing notice of fifteen days and on being satisfied after hearing the claim of the landlord is genuine, by order, shall direct the tenant to give possession of the house to the landlord or his family member and if the Controller is not satisfied with the claim of such landlord, he shall pass order rejecting the application.Provided that if the landlord or his widow has more than one residential house, the such landlord or his widow shall have no right to take back possession of more than one house.
