Section 9 in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
9. Retrospective application of the Act, to arrears of rent.
- Notwithstanding anything to the contrary contained in and law for the time being in force, every arrears of rent payable by any person before the commencement of this Act for use and occupation of any Government premises shall, for the purpose of its recovery, be deemed to have accrued due on the date of such commencement and the provisions of this Act, relating to recovery of rent shall apply to such arrear.
