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

State of Bihar - Subsection

Section 14A(3) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(3)No appeal shall lie against the order of the Court to give possession of any residential house as per procedure laid down in this section :Provided that the revision petition may be filed in the High Court within sixty days from the date of the order of eviction.