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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(1)(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(b)by written order, require any person to produce for his inspection such account, rent receipts, books or other documents relevant to the inquiry, at such time and at such place, as maybe specified in the order.