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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(1) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947

(1)If any person contravenes any of the provisions of this Act, he shall, except as otherwise provided in Section 14, be punishable with imprisonment for a term which may extend to two years or with fine or with both.