Section 7(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
(2)(a)Any increase in the fair-rent allowed under clause (a) of sub-section (1) shall not in any month exceed 5/8th per cent of the cost of the addition, improvement or alteration.(b)The re-determination of a fair rent of a building on account of revision of municipal assessment shall be in accordance with the provisions contained in clause (b) of sub-section (1) of Section 8.
