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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2)(g) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956

(g)[ any other matter which has to, or may be, prescribed.] [Previous Clause (e) renumbered as (g) by Act 8 of 1996.]