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 0] [Section 37] [Entire Act] State of Jharkhand - Subsection Section 37(3) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011 (3)Such revision application shall be disposed of within six month from the date of filling of such application.
