Section 32 in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000
32. Act not to apply to buildings owned by Government and Trusts.
- Nothing contained in this Act shall apply to a tenant whose landlord is the local authority or the State Government or the Central Government or the Jharkhand State Shwetamber Jain Trust Board or Jharkhand State Digamber Jain Trust Board or the Wakf which may be under the Jharkhand State Wakf Boards.
