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 1] [Section 12(1)] [Section 12] [Entire Act] State of Jharkhand - Subsection Section 12(1)(e) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 (e)in the case of a tenant holding on a lease for a specified period on the expiry of the period of the tenancy.