Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(g) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956

(g)'unauthorised occupation' means the occupation of Government premises by any person either without any allotment or after the expiry of one month from the date on which an allotment is cancelled under Section 3.