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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

State of Bihar - Subsection

Section 2A(1) in Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983

(1)Where there is more than one Controller, all the applications for determination of the fair rent shall be filed in the Court of the Sub-divisional Officer, who shall apportion such application between the Controllers.