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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Jharkhand - Subsection

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

(h)"Premium" means the mutually agreed amount paid by a tenant to the landlord at the time of agreement which does not exceed 2 months rent in the case of residential building and 12 months rent in the case of non-residential building; which should be refunded without interest while vacating the building