Section 8(3) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
(3)In every case in which the Controller determines or re-determines the fair rent of a building, he shall appoint a date with effect from which the fair rent so determined or re-determined shall take effect:Provided that in any case in which the fair rent is re-determined under subsection (1) of Section 7, the fair rent shall not take effect from any date earlier than the date on which the addition, improvement or alteration, referred to therein was completed:Provided further that in any case in which the fair rent is determined under section 5 or 6, the fair rent shall not take effect from any date earlier than three months prior to the date on which the application was made or, as the case may be, the proceedings were started by the Controller on his own motion.Explanation. - Municipal assessment in this section means the annual value of a holding comprising a building as determined under the Bihar and Orissa Municipal Act, 1922 or, as the case may be under the Patna Municipal Corporation Act, 1951 and, if the fair rent of only a portion of such building is to be determined, the proportionate annual value of such portion as may be determined by the Controller.
