Section 33(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)No order which prejudicially affects any person shall be made by the Controller under this Act without giving such person a reasonable opportunity of showing cause against the order proposed to be made, and until his objection, if any, and any evidence that may be adduced in support of the same have been considered by the Controller.
