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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(2)(b) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(b)In addition to this, the Controller shall direct to send summon to the tenant or his agent by registered post with acknowledgement due and also to stick the second copy of the summon on any conspicuous visible portion of the house.