Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(d) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011 (d)"Controller" means the person appointed by the State Government under section 31 of the Act.
