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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of Bihar - Subsection

Section 14A(2)(f) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(f)Where permission to oppose the application has been granted to the tenant, the Court shall not fix the date more than one month from the date of permission given to the tenant to oppose the application and hearing of the application shall continue day to day till the disposal of the case and as far as possible the decision shall be given within two months from the commencement of the hearing.