Legal Document View

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
[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(3)(ii) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(ii)When an acknowledgement purporting to be signed by the tenant or his agent is received back with an endorsement purporting to have been made by a postal employee to the effect that tile tenant or his agent has refused to take delivery of the registered article, the Controller may declare that there has been a valid service of summons.