Section 11(2)(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(2)(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(b)Where a building is vacated by a servant of the Government any person occupying such building other than the person referred to in clause (a) shall be liable to be evicted by the District Magistrate in such manner as may be prescribed:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 11(2)(b) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947