Section 31 in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
31. Appointment of Controllers.
(1)The State Government may, by notification, in the Official Gazette, appoint as many Controllers as they thinks fit, and define the local limits within which, each Controller shall exercise the powers and perform the functions under this Act.(2)A person not blow the rank of Sub Divisional Officer and Executive Magistrate shall be appointed as a Controller,
