Section 14A(2)(g) in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993

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State of Jharkhand - Subsection

Section 14A(2)(g) in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993

(g)The Court shall give appropriate time to the tenant to give back the possession of the residential house to the landlord, his widow, father, mother, son, grandson or widow daughter-in-law, as the case may be, but will not extend that time altogether more than two months.

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State of Jharkhand - Subsection

Section 14A(2)(g) in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993