Section 24 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
24. Notice to landlord or tenant by Controller before exercising power under this Act.
- Before exercising any of the powers conferred by this Act, the Controller shall give notice of his intention to do so to the landlord and to the tenant, if any, and shall consider any application that may be received by him within the period specified in the notice, from such landlord or tenant or from any other person likely to be affected by the exercise of such powers and shall hear the applicant, if so desired by him.
