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 5 in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993 5. Amendment of Section 12 of Bihar Act 4, 1983. - In proviso of Section 12 of the said Act the words "at the rate of" shall be deleted.
