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[Cites 0, Cited by 94] [Section 11(1)] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(1)(c) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(c)where the building is reasonably and in good faith required by the landlord for his own occupation or for the occupation of any person for whose benefit the building is held by the landlord: