Section 27(3) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(3)If the Controller is satisfied that any dispute referred to as in sub-section (2) has been raised by the tenant for reasons which are false or frivolous, the Controller may order the defence against the eviction to be struck off and proceed with the hearing of the suit as laid down in sub-section (1).
