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State of Jharkhand - Section

Section 18B in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

18B. Power of revision of Commissioner.

- Subject to such rules as may be prescribed and for reasons to be recorded in writing, the Commissioner may, either of his own motion or on application made to him in this behalf, revise any order passed by the Controller or by the appellate authority on appeal under this Act.