Section 1 in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
1. Short title, extent and commencement.
(1)This Act may be called the Bihar Government Premises [Allotment Rent Recovery and Eviction] [Substituted by Act 8 of 1996.] Act, 1956.(2)It extends to the whole of the State of Bihar.(3)It shall come into force at once.
