Section 21(8) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(8)No appeal or second appeal shall lie against an order for the recovery of possession of any building made in accordance with the procedure specified in this section.Provided that on an application being made within sixty days of the date of the order of eviction, the High Court may for the purpose of satisfying itself that an order under this section is according to law, call for the records of the case and pass such order in respect thereof as it thinks fit.
