Section 32 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
32. Act not to apply to buildings owned by Government and Trusts.
- Nothing contained in this Act shall apply to a tenant whose landlord is the local authority or the State Government or the Central Government or the Bihar State Shwetamber Jain Trust Board or Bihar State Digamber Jain Trust Board or the Wakf which may be under the Bihar State Wakf Boards.
