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State of Bihar - Section

Section 6 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982

6. Determination of fair rent of buildings not in occupation of tenants.

- The Controller may, on his own motion, and shall on the application of the landlord or a prospective tenant and after making such enquiry, as he may think fit, determine the fair rent for any building not in the occupation of a tenant.