Section 14(8) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
(8)No appeal or second appeal shall lie against an order for the recovery of possession of any premises made in accordance with procedure specified in this section:Provided that on an application being made within sixty days of the date of the order of eviction the High Court may for the purpose of satisfying itself that an order under the section is according to law, call for the records of the case and pass such order in respect thereto as it thinks fit.
