Legal Document View

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
[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of Jharkhand - Subsection

Section 14A(2)(h) in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993

(h)Where such proceeding of enquiry in which this section is applicable including the recording of the statement of witnesses the Court will follow the procedure of a Court of Small Causes.