Section 25(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)Where the landlord is(a)a widow and the building let out by her, or by her husband;(b)a handicapped person and the building let out by him;(c)a person who is of the age of sixty five years or more and the building let out by him,is required for use by her or him or for her or his family or for any one ordinarily living with her or him for use, she or he may apply to the Controller for recovery of immediate possession of such building and the process of eviction as delineated in Sec 23 of this act shall be applicable.
