Section 21(9) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(9)Where no application has been made to the High Court in revision as laid down in sub-section (8) above, the order for eviction passed by the comptroller shall be final or the Controller, which passed the order for eviction may exercise the powers of review in accordance with the provision of order XLVII of the First Schedule to the Code of Civil Procedure (Act V of 1908).Provided that no such review shall be made unless an application is filed for the same within thirty days of the order of eviction.
