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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(3)(i) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000

(i)The Court shall, in addition to, and simultaneously with the issue of summons for service on the tenant or tenants, also direct the summons to be served by registered post with acknowledgement due, addressed to the tenant or his agent empowered to accept the service at the place where the tenant or his agent actually and voluntarily resides or carries on business or personally works for gain and may, if the circumstances of the case so require also direct the publication of the summons in the official gazette or in newspapers circulating in the locality, in which the tenant is last known to have resided or carried on business or personally worked for gain.