Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Bihar - Subsection Section 7(2) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982 (2)Any increase in the fair rent allowed under sub-section (1) shall not in any month exceed ⅝th percent of the cost of the addition, improvement or alteration.
