Section 11(2)(a) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

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State of Bihar - Subsection

Section 11(2)(a) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(a)Where a servant of the Government in possession of any building as a tenant intends to vacate such building he shall give fifteen day's previous notice in writing of his intention to do so to the landlord and to the District Magistrate who shall under intimation to the landlord within a week of the receipt of the notice, either allot the building to any other servant of the Government whom the District Magistrate thinks suitable subject to the payment of rent, and the observance of the conditions of the tenancy by such servant of the Government or direct that the landlord shall be put in possession of the building:

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State of Bihar - Subsection

Section 11(2)(a) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982