Section 28 in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
28. Deposit of rent determined by the Controller during the pendency of appeal or revision.
- The Appellate Authority or the Commissioner may, after giving an opportunity to the parties to be heard make an order for deposit of rent at such rate as may be determined month by month, and arrears of rent, if any, and in case of non-compliance of this order, the Appellate Authority or the Commissioner shall order the defence against the standard rent order to be struck off. The landlord may apply for permission to withdraw the amount of rent so deposited without prejudice to any other legal remedy to which he is otherwise entitled and the Controller may permit to do so.CHAPTEr - VI Restoration of Possession and Extension of Lease
