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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(c) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(c)"Controller" means in respect of any local areas comprised within 'the limit of sub-division, the Sub-Divisional Officer Incharge of the Sub-Division, and includes any other officer appointed in this behalf by the State Govt, to perform the functions of Controller under the Act.