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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of Jharkhand - Subsection

Section 14A(2)(d) in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993

(d)The tenant against whom service of summon has been declared valid, will have no right to oppose the petition of eviction till an affidavit within fifteen days of service of summon is filed mentioning the reasons on the basis of which he opposes the petition of eviction and obtains the permission of the Court on it. In case of failure of his appearance and obtaining Court's permission, the statement of the landlord or his widow, father, mother, son, grandson or widow daughter-in-law, as the case may be, shall be deemed, to be accepted by the tenant and the petitioner shall be entitled for the order of eviction of the tenant.