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 448(5)] [Section 448] [Entire Act] State of Bihar - Subsection Section 448(5)(a) in The Bihar Municipal Act, 2007 (a)rent payable in respect of the premises or if no rent is so payable, the rent payable for similar premises in the locality;