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State of Bihar - Section

Section 2 in Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983

2.

In these rules unless there is anything repugnant in the subject or context.-
(a)'Act' means the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982
(b)'Form' means a form appended to these Rules,
(c)'Section' means a section of the Act.