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[Cites 0, Cited by 1] [Section 19(1)] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(1)(f) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011

(f)the landlord requires the premises in order to carry out any building work at the instance of the Government or the Municipality or the Municipal Corporation or the Regional Development Authority or any other Authority within whose jurisdiction the building lies and such building work cannot be properly and fully carried out without the premises being vacated.