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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(b) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(b)in the case of any building in which the cause of action for lawful enhancement of rent and other charges arises after the commencement of his Act, within two years from the date on which the cause of action arises;