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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(2)(f) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(f)Where permission to oppose the application has been granted to the tenant the Controller shall not fix the date more than one month from the date of permission given to the tenant to oppose the application and hearing of the application shall continue on day-to-day basis till the disposal of the case and as far as possible, the decision shall be given within two months from the commencement of the hearing.