Section 36(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(2)On such appeal being preferred, the Appellate Authority may(a)after perusing the memorandum of appeal and hearing the appellant, if necessary summarily dismiss the appeal, or(b)call for records of the case from the Controller and after examining records and, if necessary, making such further enquiry as he thinks fit decide the appeal.(c)appeal shall be decided within the six months.
