Section 24 in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
24. Right to recover immediate possession of building to accrue to employee of State or Central Government.
(1)Where the landlord is a retired employee of the State or Central Government, and the building let out by him, his spouse or his dependent son or daughter are required for his own use, such employee may, within one year from the date of his retirement or within a period of one year from the date of commencement of this Act, whichever is later, apply to the Controller for recovering immediate possession of such building.(2)Where the landlord is an employee of the State or Central Government and has a period of less than one year preceding the date of his retirement and the building let out by him, his spouse or his dependent son or daughter is required by him for his own use after his retirement, he may, at any time within a period of one year before the date of his retirement, apply to the Controller for recovering immediate possession of such building.(3)Where the landlord, his spouse or his dependent son or daughter referred to in sub-section (1) or sub-section (2) has let out more than one building, it shall be open to him, his spouse or his dependent son or daughter, as the case may be to make an application under that subsection in respect of only one of the premises chosen by him.
