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[Cites 0, Cited by 1] [Section 8(1)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(1)(a) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(a)For the purposes of this Act, the fair rent of a building shall be determined as for a tenancy from month to month.