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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956

(2)On receipt of an appeal under sub-section (1), the State Government may, after calling for a report from the competent authority and after hearing the appellant and making such further inquiry, if any, as may be necessary, pass such orders as may be deemed proper and the orders of the State Government shall be final.