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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(a) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(a)in the case of any building which was let or in which the cause of action for lawful enhancement of rent and other charges arose, before the commencement of this Act, within two years from such commencement;