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[Cites 0, Cited by 0] [Section 83A] [Entire Act]

State of Bihar - Subsection

Section 83A(1) in The Bihar State Housing Board Act, 1982

(1)Any person who without any right or written permission of the Board continues in possession of a building belonging to the Board after termination of his tenancy in respect to it shall be liable to pay damages equal to three time of rent payable immediately before the termination of the tenancy.