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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of Bihar - Subsection

Section 14A(2)(g) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(g)The Court shall give appropriate time to the tenant to give back the possession of the residential house to the landlord, his widow, father, mother, son, grandson or widow daughter-in-law, as the case may be, but will not extend that time altogether more than two months.