Section 1 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
1. Short title, extent and duration.
(1)This Act may be called the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947.(2)It applies to the local area specified in the Schedule and such other areas as may be notified by the State Government in the Official Gazette or by an authority empowered in this behalf by the State Government.(3)It shall remain in force up to and including the 31st March, 1976.Provided that the expiration of this Act under the operation of this subsection shall not-(a)render recoverable any sum which during the continuance thereof was irrecoverable or affect the right of a tenant to recover any sum which during the continuance of this Act was recoverable by him thereunder; or(b)affect any liability incurred under this Act, or any punishment incurred in respect of any contravention of this Act or order made thereunder; or(c)affect any investigation or legal proceeding in respect of any such liability or punishment as aforesaid;and any such investigation or legal proceeding may be instituted, continued, or enforced and any such punishment may be imposed, as if this Act had not expired.
