Section 82 in Bihar Regional Development Authority Act, 1974
82. Damages payable after termination of tenancy.
(1)Any person who, without any right or written permission of the Authority, continues in possession of a building or any part thereof belonging to the Authority after termination of his tenancy in respect to it shall be liable to pay damage at a rate equal to three times the rate of rent payable immediately before the termination of the tenancy until delivery of possession of the building to the Authority.(2)Any person who, without any right or written permission of the Authority, continues in possession of vacant land of the Authority after termination of his tenancy in respect of it shall be liable to pay damage at the rate of Rs. 10 per one hundred square meter, per day until delivery of possession of the vacant land to the Authority.
