Section 2(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
(b)"Controller" means in respect of any local areas comprised within the limits of a sub-division, the Sub-divisional Officer in-charge of the subdivision, and includes any other officer appointed in this behalf by the State Government to perform the functions of a Controller under this Act.(bb)"Court" means the Court having jurisdiction under the Code of Civil Procedure, 1908, to entertain a suit by a landlord against a tenant for recovery of a building in respect of which a suit or application is filed under this Act;
