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[Cites 0, Cited by 8] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(7) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(7)Notwithstanding anything contained in the Code of Civil Procedure, 1908 (V of 1908) or any other law, the Court while hearing a suit under this section shall follow the practice and procedure of a Court of Small Causes including the recording of evidence.