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[Cites 0, Cited by 4] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

(1)Every suit by a landlord for the recovery of possession of any premises on the ground specified in clause (c) or (e) of sub-section (1) of section 11 shall be dealt with in accordance with the procedure specified in this section.