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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of Jharkhand - Subsection

Section 14A(2)(a) in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000

(a)The Court on the receipt of application shall issue summon to the tenant within seven days of filing the application.