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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(2)(b) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(b)call for the records of the case from the Controller and after examining such records and, if necessary, making such further enquiry as he thinks fit decide the appeal.