Section 12 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
12. Binding nature of the order of the Court on all persons in occupation of the building.
- Notwithstanding anything contained in any other law, where the interest of tenant, in any premises is determined for any reason, whatsoever, and any order is made by the Court under this Act, for the recovery of possession of such premises, the order shall be binding on all persons who may be in occupation of the premises and vacant possession thereof shall be given to the landlord by evicting all such persons therefrom:Provided that nothing in this section shall apply to any person who has an independent title to such a premises or [xxx] [Words at the rate of 'deleted by Act 4 of 1994.] to tenant who has been inducted with the express written permission of the landlord himself personally.
