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State of Jharkhand - Section

Section 4 in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

4. Enhancement of rent of buildings.

- Notwithstanding anything contained in any agreement or law to the contrary, it shall not be lawful for any landlord to increase, or claim any increase in rent which is payable for the time being in respect of any building except in accordance with the provisions of this Act.