Section 12(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
(2)(a)Where a servant of the Government in possession of any building as a tenant intends to vacate such building, he shall give fifteen days previous notice in writing of his intention to do so to the landlord and to the District Magistrate who shall under intimation to the landlord, within a week of the receipt of the notice, either allot the building to any other servant of the Government whom the District Magistrate thinks suitable subject to the payment of rent, and the observance of the conditions of the tenancy by such servant of the Government, or direct that the landlord shall be put in possession of the building:Provided that when no such order is passed by the District Magistrate the landlord shall be deemed to have been put in possession of the building.(b)Where a building is vacated by a servant of the Government any person occupying such building other than the persons referred to in clause (a) shall be liable to be evicted by the District Magistrate in such manner as may be prescribed:Provided that after a landlord has been, or is deemed to have been put in possession of such building, he may let it to any person.
