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] [Section 8(1)] [Section 8] [Entire Act] State of Bihar - Subsection Section 8(1)(a) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982 (a)For the purposes of this Act the fair rent of a building shall be determined as for a tenancy from month to month.