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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957

(2)For the purpose of assessing damages doe to any injury done to the premises, the competent authority or any other person authorised by him in writing in this behalf may enter and inspect such premises except after sunset and before sunrise.