Section 18(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
(2)On such appeal being preferred, the appellate authority may;(a)after perusing the memorandum of appeal and hearing appellant, if necessary, summarily dismiss the appeal; or(b)call for the records of the case from the Controller and after examining such records and, if necessary, making such further inquiry as he thinks fit decide the appeal.
