Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(e) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 (e)"fair rent" means the rent of a building determined or re-determined under sections 5, 6 or 7;
