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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(2)(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977

(b)The re-determination of a fair rent of a building on account of revision of municipal assessment shall be in accordance with the provisions contained in clause (b) of sub-section (1) of Section 8.