Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14A] [Entire Act] State of Bihar - Subsection Section 14A(4) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982 (4)No Court other than the High Court, shall stay the operation of eviction during the pendency of the revision petition filed under sub-section (3) of this section.
