Section 8(ii) in Bihar State Employees (House Rent Allowance) Rules, 1980
(ii)In the case of a Government servant living in a house owned by a Hindu undivided family in which he is a co-parcener, House Rent Allowance will be regulated with reference to the gross rental value, as in clause (i) of the portion of the house actually in his occupation and not on the basis of the rent which he claims to pay to the Manager of the Hindu undivided family.
