Section 17 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
17.
The Board shall offer property on lease or hire purchase or sale on the basis of property circumstances that exist at the time.The allottee or hirer shall fully make himself conversant with the property, circumstances and he shall be precluded from making complaint or raising objections or setting up claims regarding the property circumstances at any subsequent stage.
