Section 24(2) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
(2)On such appeal being preferred, the appellate authority, may-(a)after perusing the memorandum of appeal and hearing the appellant, if necessary, summarily dismiss the appeal, or(b)call for the records of the case from the Controller and after examining such records and, if necessary, making such further enquiry as he thinks fit decide the appeal.
