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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(d) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(d)"Court" means the court having jurisdiction under the Code of Civil Procedure, 1908 (Act V of 1908), to entertain a suit by landlord against a tenant for recovery of possession of a building in respect of which a suit or application is filed under this Act.