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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1)(c) in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957

(c)the rent that would have been realised if the premises had been let out on rent to any person other than a Government servant for the period of unauthorised occupation;