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State of Bihar - Section
Section 15 in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
15. Application of other laws not barred.
- The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force relating to the occupation of Government premises.NotificationsS.O. 565, dated 26.6.1971. - In exercise of the powers conferred by clause (b) of Section 2 of the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 (Bihar Act XX of 1956), and in supersession of Public Works Department Notification No. 23472, dated the 29th November, 1968, the Governor of Bihar is pleased to authorise the following officers to perform all or any of the functions of the competent authority under the said Act for the areas specified below-| Area | Competent authority | |
| 1. | For the New Capital Area, Patna as specified in the schedulehereto annexed in respect of residences meant for Ministers,Deputy Ministers, Parliamentary Secretaries, Presiding Officersof the Bihar Legislature, Legislators, Officers and staff of theSecretariat and attached offices and such other residences asthe State Government may, from time to time, decide. | Under-Secretary to Government or Assistant Secretary toGovernment of Bihar in the Public Works Department. |
| 2. | For other places in the State as also in respect ofresidences located in the New Capital Area, Patna other thanthose specified in item (1) above. | The Civil Sub-divisional Officer of the area in which theresidence is situated. |