Section 2A in Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983
2A. [ [Inserted vide Notification No. UDD. 1501 dated 25.3.1988.]
(1)Where there is more than one Controller, all the applications for determination of the fair rent shall be filed in the Court of the Sub-divisional Officer, who shall apportion such application between the Controllers.(2)The Collector of the district shall decide all matters relating to transfer of application for fixation of fair rent from the court of one Controller to the court of another Controller.]
