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[Cites 0, Cited by 2] [Section 12(1)] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(1)(c) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(c)where the building is reasonably and in good faith required by the landlord for his own occupation or for occupation of any person for whose benefit the building is held by the landlord;