Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act] State of Bihar - Subsection Section 59(2)(a) in The Bihar State Housing Board Act, 1982 (a)the grounds on which the order of eviction or of recovery of arrears of rent or damages is proposed to be made; and