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] [Entire Act] State of Bihar - Section Section 39 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983 39. During such period as a hirer remains a tenant he shall abide by the tenancy stipulations as specified in the hire-purchase agreement.
