Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act] State of Jharkhand - Subsection Section 30(2)(c) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977 (c)charging or remitting of costs and fee under this Act and the fixing of the amount or the scale of such costs and fees.