Section 12(2)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

[Cites 0, Cited by 1] [Section 12(2)] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(2)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(a)Where a servant of the Government in possession of any building as a tenant intends to vacate such building, he shall give fifteen days previous notice in writing of his intention to do so to the landlord and to the District Magistrate who shall under intimation to the landlord, within a week of the receipt of the notice, either allot the building to any other servant of the Government whom the District Magistrate thinks suitable subject to the payment of rent, and the observance of the conditions of the tenancy by such servant of the Government, or direct that the landlord shall be put in possession of the building:

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State of Jharkhand - Subsection

Section 12(2)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977