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[Cites 0, Cited by 1] [Section 11(1)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1)(f) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(f)the landlord requires the premises in order to carry out any building work at the instance of the Government or the Municipality or Municipal Corporation or the Notified Area Committee or the Regional Development Authority or any other Authority within whose jurisdiction the building lies and such building work cannot be properly and fully carried out without the premises being vacated.