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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2)(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(b)call for the records of the case from the Controller and after examining such records and, if necessary, making such further inquiry as he thinks fit, decide the appeal.