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] [Entire Act] State of Jharkhand - Section Section 9 in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993 9. Amendment of Section 19 of Bihar Act 4, 1983. - In sub-section (2) of Section 19 of the said Act, for the word "contemplated", the word "bonafide" shall be substituted.
