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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(1)Every suit by a landlord for the recovery of possession of any premises on the ground specified in clause (c) or (e) of subs-section (1) of section 19 shall be dealt with in accordance with the procedure specified in this section.