Section 1 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
1. Short title, extent and commencement.
- This Act may be called the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977.(2)It applies to the local areas specified in the Schedule and such other area as may be notified by the State Government in the Official Gazette or by an authority empowered in this behalf by the State Government.(3)Section 25 shall come into force at once and the remaining provisions of this Act shall be deemed to have come into force on the 1st of April, 1976 and the Act shall remain in force upto and including the 31st March, 1981:Provided that expiration of this Act shall not-(a)render recoverable any sum which during the continuance thereof was irrecoverable or affect the right of a tenant to recover any sum which during the continuance of this Act was recoverable by him thereunder, or(b)affect any liability incurred under this Act or any punishment incurred in respect of any contravention of this Act or any order made thereunder, or(c)affect any investigation or legal proceeding in respect of any such liability or punishment as aforesaid,and any such investigation or legal proceeding may be instituted, continued or enforced and any such punishment may be imposed, as if this Act had not expired.Provided further that the expiration of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 (Bihar Act III of 1947) between the period commencing from the 1st of April, 1976 and the commencement of this Act shall not-(a)render recoverable any sum which during the continuance thereof was irrecoverable or affect the right of a tenant to recover any sum which during the continuance of that Act was recoverable by him thereunder, or(b)affect any liability incurred under that Act or any punishment incurred in respect of any contravention of the Act or any order made thereunder, or(c)affect any investigation or legal proceeding in respect of any such liability or punishment as aforesaid;and any such investigation or legal proceeding may be instituted, continued or enforced and any such punishment may be imposed as if that Act had not expired.
