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 14A] [Entire Act] State of Jharkhand - Subsection Section 14A(4) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000 (4)No Court other than the High Court, shall stay the operation of eviction during the pendency of the revision petition filed under subsection (3) of this section.
