Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2) in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956

(2)Proceeding for punishment under sub-section (1) shall neither be initiated nor any Court shall take cognizance of such offence except on a report in writing of the facts constituting such an offence made by the Competent Authority with the previous sanction of the State Government.