Section 36 in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
36. Appeal.
(1)Any person aggrieved by an order passed by the Controller may, within fifteen days from the date of receipt of such order by him, prefer an appeal in writing to the Appellate Authority.(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.(3)Subject to the provision of sub-section (2), the decision of the Appellate Authority and subject only to such decision where an appeal lies, an order of the Controller shall be final and shall not be liable to be questioned in any court of law whether in suit or other proceeding by way of appeal or revision.
