Section 9(3) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000
(3)If the landlord neglects to carry out repairs, other than those referred to in sub-section (2), which he is bound to make, the Controller shall, on application by the tenant, which shall specify the approximate cost of such repairs, cause a notice to be served on the landlord to appear and show cause, within such time as may be fixed against the application.
