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State of Jharkhand - Section

Section 30 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

30. Power to make rules.

(1)The State Government may make rules for carrying out the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely-
(a)the manner of depositing rent under sub-section 2 of Section 16 and the manner of service of notice of such deposit of rent on the landlord;
(b)the form of receipt on account of payment of rent under this Act;
(c)charging or remitting of costs and fee under this Act and the fixing of the amount or the scale of such costs and fees.
(d)the manner of exercising the powers of revision by the Commissioner under Section 23;
(e)any other matter by this Act required, or expressly or impliedly authorised, to be prescribed.
The Schedule[See Section 1 (2)]
SI. No. Name of District Local areas to which the Act Applies
1 2 3
1. Patna Local areas comprising the Police-stations of Pirbahor,Sultanganj, Alamganj, Khajekallan, Chowk-Kalan, Malsalami,Phulwari, Digha, Patna Kotwali, Kadamkuan, Gardanibagh, PatnaSecretariat, Danapur and Khagaul (excluding the local areascomprised within the Danapur Cantonment) Barh, Mokameh NotifiedArea and Bikramnagar.
2. Nalanda ... Rajgir.
3. Gaya .... Kotwali, Muffasil Gaya, Manpur and Ramsagar.
4. Nawadah ... Nawadah.
5. Aurangabad ... Union Committee.
6. Shahabad ... Arrah Municipality and Buxar Municipality.
7. Sasaram ... Sasaram, Dalmianagar, Dehri Notified Area and BhabhuaMunicipality.
8. Muzaffarpur ... Muzaffarpur Town.
9. Hajipur ... Hajipur Town.
10. Sitamarhi ... Sitamarhi Municipality and local areas comprised withinDumra Notified Area.
11. Saran .... Chapra.
12. Siwan ... Siwan.
13. Gopalganj ... Gopalganj.
14. West Champaran ... Bettiah Municipality.
15. East Champaran ... Motihari Municipality.
16. Darbhanga ... Darbhanga Municipality and Laheriasarai Town.
17. Samastipur ... Samastipur, Russera and Dalsingsarai.
18. Madhubani ... Madhubani and Jainagar.
19. Begusarai ... Begusarai.
20. Monghyr ... Monghyr Town, Jamalpur, Khagaria, Jamui.
21. Bhagalpur ... Bhagalpur Kotwali, Bhagalpur Muffasil, Nathnagar andlocal areas comprised within Colgong Municipality.
22. Pumea .. Purnea Sadar, Kishanganj, Forbesganj.
23. Katihar .. Katihar.
24. Saharsa .. Saharsa, Supaul and Madhepura.
25. Santhal Parganas .. Dumka Municipality, Deoghar, Madhupur, Jamtara, HirapurBazar, Pakur, Sahebganj, Rajmahal, Godda Union Committee andMihijam Notified Area Committee.
26. Ranchi .. Ranchi Sadar, Ranchi Kotwali, Gumla , Khunti andLohardagga.
27. Hazaribagh .. Hazaribagh, Ichak, Ramgarh (excluding local area,comprised within the Ramgarh Cantonment
28. Giridih .. Giridih and Bermo Police Stations,
29. Palamau .. Daltonganj.
30. Dhanbad .. Dhanbad, Jharia, Katras, Kenduadih, Chandil Thana, ChasThana, Chirkunda, Sindri, Chandanbara Bazar and BalramPolice-Station.
31. Singhbhum ... Sakhchi, Bistupur, Jugsalai, Golmuri, Saraikela,Chaibasa, Chakradharpur Municipality.
NotificationsS.O. 1974 the 13th December, 1977. - In exercise of powers conferred by sub-section (2) of Section 1 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 (Bihar Act XVI of 1977), the Governor of Bihar is pleased to direct that the provisions of the said Act shall apply to the Municipalities mentioned in column 3 and the Notified Area Committees mentioned in column 4 of the districts noted against each in column 2 of the Schedule hereto annexed:-