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 0] [Section 4] [Entire Act] State of Jharkhand - Subsection Section 4(i) in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993 (i)In Clause (d) of sub-section (1) for the words "three months" the words "Two months"; shall be substituted
