Section 59(1) in The Bihar State Housing Board Act, 1982
(1)Notwithstanding anything contained in the Transfer of Property Act, 1882 (Act I of 1882), the Code of Civil Procedure, 1908 (Act 5 of 1908) or any other law for the time being in force, if the competent authority is of opinion-(a)that the person authorised to occupy Board premises and has-(i)not paid rent lawfully due from him in respect of such premises for a period of not less than three months; or(ii)sub-let, without the permission in writing of the Board, the whole or any part of such premises, or(iii)committed, or is committing any act contrary to the provisions of clause (o) of Section 108 of the Transfer of Property Act, 1882 (Act 4 of 1882); or(iv)made or is making material alteration to, alteration in, such premises without the previous written permission of the Board, or(v)otherwise acted in contravention of any of the terms, expressed or implied, under which he is authorised to occupy such premises, or(b)that any person is in unauthorised occupation of any Board premises.The competent authority may issue in the manner hereafter provided a notice in writing calling upon the person, if any, authorised to occupy as well as any other person who may be in occupation of the whole or any part of the premises to show cause why order of eviction and recovery of arrears of rent and damages, if any should not be made.
