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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jharkhand - Subsection

Section 9(3) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(3)Where any dispute arises between the landlord and the tenant in respect of any matter contained in sub-section (1) or (2) the dispute shall, on application by either party be decided by the Controller.