Section 82(1) in Bihar Regional Development Authority Act, 1974
(1)Any person who, without any right or written permission of the Authority, continues in possession of a building or any part thereof belonging to the Authority after termination of his tenancy in respect to it shall be liable to pay damage at a rate equal to three times the rate of rent payable immediately before the termination of the tenancy until delivery of possession of the building to the Authority.
